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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(1) in The Delhi Development (Betterment Charge Arbitration Rules, 1961

(1)As soon as may be but not later than one month after the pronouncement of the award, the arbitrators shall send the award to the Authority, and a copy of it to the Central Government.