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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1) in The Delhi Development (Betterment Charge Arbitration Rules, 1961

(1)The arbitrators, after hearings have been concluded, shall pronounce their award on the day fixed for the purpose and shall communicate the substance thereof to each objector.Explanation. - The award may be in part dealing with different objectors or different sets of objectors whose objections involve substantially the same question for determination.