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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Himachal Pradesh - Subsection

Section 156(2)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)where no such agreement can be reached, the municipality 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 ;