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Union of India - Section

Section 330 in The Cantonments Act, 2006

330. Decisions of Committee of Arbitration

.-(1) The decisions of every Committee of Arbitration shall be in accordance with the majority of votes taken at a meeting at which the Chairman and at least three of the other members are present.
(2)If there is not a majority of votes in favour of any proposed decision, the opinion of the Chairman shall prevail.
(3)The decision of a Committee of Arbitration shall be final and shall not be questioned in any Court. Prosecutions