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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(4)Where there are several persons interested in the compensation, it shall be lawful for the State Government, either on its own motion, or on an application from any person interested, to appoint the same or any other arbitrator to make an award or supplementary award in respect of the dispute.