Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6)(vi) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

(vi)save as provided in this section and in any rules made thereunder, nothing in any law for the time being in force shall apply to arbitrations under this section.