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State of West Bengal - Section

Section 11 in Calcutta Tramways Act, 1951

11. If any dispute or difference shall arise with reference to the construction of this Agreement or any clause herein or in respect of any act, deed, matter or thing done or omitted to be done by any of the parties to this Agreement, the decision whereof is not hereby otherwise provided for, the same shall be referred to an Arbitrator if agreed upon between the parties hereto or in default of such Agreement to two Arbitrators, one to be appointed by each party, the proceedings by the said Arbitrator or Arbitrators being held in Calcutta and the decision or award of the said Arbitrator or Arbitrators or Umpire as the case may be shall be final and binding on the parties and the provisions of the Arbitration Act, 1940, shall apply.

The Schedule above referred to
Date.   Grantors. Grantees.
1   2 3
2nd October, 1879 ... Corporation of the Town of Calcutta. Dillwyn Parrish, Alfred Parrish and Robinson Souttar.
22nd November, 1879 ... Municipal Commissioners of the Suburbs of Calcutta. Dillwyn Parrish, Alfred Parrish and Robinson Souttar.
2nd September, 1893 ... Corporation of Calcutta Calcutta Tramways Company Limited.
9th December, 1899 ... Corporation of Calcutta Calcutta Tramways Company Limited.
9th May, 1905 ... Municipal Commissioners of Howrah Calcutta Tramways Company Limited.
5th April, 1908 ... Municipal Commissioners of the South Suburban Municipality. Calcutta Tramways Company Limited.
17th January, 1938 ... Commissioners for the New Howrah Bridge. Calcutta Tramways Company Limited.
IN WITNESS whereof the parties hereto have duly executed these presents the day and year first above written.SIGNED for and on behalf of the For and on behalf of the GovernorGovernor of the State of West Bengal of the State of West Bengal, by Binaybhusan Das Gupta, Secretary,Finance Department, Government of West Bengal, in the presence of
M.M. Sen,Deputy Secretary,Finance Department, Government of West Bengal.   B. Das Gupta,Secretary, Finance Department, Government of West Bengal.
SIGNED and DELIVERED for and on behalf of the abovenamed The Calcutta Tramways Company Limited, For the CALCUTTA TRAMWAYS CO. LTD.
by its Constituted Attorney A.C.T. Bleasein presence of   A.C.T. BleaseDeputy Agent and Constituted Attorney.
V.A. Smith,Chief Accountant,The Calcutta Tramways Co. Ltd.  
The Second Schedule.[See section 5(1). ]Agreements.
Date.   Grantors. Grantees.
1   2 3
2nd October, 1879 ... Corporation of the Town of Calcutta. Dillwyn Parrish, Alfred Parrish and Robinson Souttar.
22nd November, 1879 ... Municipal Commissioners of the Suburbs of Calcutta. Dillwyn Parrish, Alfred Parrish and Robinson Souttar.
2nd September, 1893 ... Corporation of Calcutta Calcutta Tramways Company Limited.
9th December, 1899 ... Corporation of Calcutta Calcutta Tramways Company Limited.
9th May, 1905 ... Municipal Commissioners of Howrah Calcutta Tramways Company Limited.
5th April, 1908 ... Municipal Commissioners of the South Suburban Municipality. Calcutta Tramways Company Limited.
17th January, 1938 ... Commissioners for the New Howrah Bridge. Calcutta Tramways Company Limited.