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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(3) in The Jammu and Kashmir State Town Planning Act, 1963

(3)If the arbitrator dies, resigns or is removed under sub-section (4), or refuses, or neglects, in the opinion of the Government, to perform his duties or becomes incapable of performing the same, then the Government shall forthwith appoint another fit person to take the place of such arbitrator.