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[Cites 0, Cited by 0] [Section 154B(2)] [Section 154B] [Entire Act]

State of Punjab - Subsection

Section 154B(2)(b) in Punjab Municipal Act, 1911

(b)where no such agreement can be reached, the Committee and the person or persons as aforesaid shall appoint an arbitrator having knowledge of the price of the property or interest in the dung requisitioned or acquired: