Section 17(8) in The Calcutta Metropolitan Development Authority Act, 1972
(8)The provisions of the Arbitration Act, 1940, shall not apply to arbitration under this section] [Sections 17A to 17F inserted by W.B. Act 21 of 1974.].[17E. Payment of betterment charge. - (1) The betterment charge levied under this Act shall be payable in such number of instalments and each instalment shall be payable at such time and in such manner as may be fixed by rules made in this behalf.
