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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(4)(b) in The Jammu and Kashmir State Town Planning Act, 1963

(b)that the award of the arbitrator has been improperly procured or that the arbitrator has misconducted himself in connection with such award, the Government may set aside the award.