Section 11(ii) in The United Provinces Fire Service Act, 1944
(ii)If the local authority disputes the valuation made under sub-section (i), the [State Government] [Substituted by the A.O. 1940 for (Provincial Govt.).] may refer the dispute to an arbitrator appointed by the [State Government] [Substituted by the A.O. 1940 for (Provincial Govt.).]
