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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2)(d) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(d)An appeal shall lie to the District Judge against an award of an arbitrator except in cases where the amount thereof does not exceed the amount prescribed in this behalf by the rule made by the [State] [ Substituted for the word, 'Provincial' by the Adaptation of Law Order, 1950.] Government.