Section 3(7)(b) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

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State of Madhya Pradesh - Subsection

Section 3(7)(b) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

(b)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-

(i)the procedure to be followed in arbitrations under this section;

(ii)the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal.