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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(6)(b) in The Mumbai Metropolitan Region Development Authority Act, 1974

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