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NCT Delhi - Section

Section 57 in The Delhi Land Revenue Act, 1954

57. Power to refer disputes to arbitration.

- The Chief Commissioner, the Deputy Commissioner, as Additional Collector, an Assistant Collector of the first class or a Revenue Assistant, a Record Officer or an Assistant Record Officer, a Settlement Officer or an Assistant Settlement Officer, may, with the consent of the parties, by order, refer any dispute before him to arbitration.