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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(1) in The Orissa Town Planning and Improvement Trust Act, 1956

(1)The arbitrator shall give notice of his proceedings and conduct them in the manner prescribed by the State Government and communicate his award to the parties concerned:Provided that every party to such proceedings shall be entitled to appear before the arbitrator either in person or by its authorised agent.