Section 41 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
41. Reference to arbitration in case of dispute under Section 39 or 40.
(1)If there is any dispute as to whether any compensation is payable under Section 39 or as to the amount of compensation payable under Section 39 or Section 40, as the case may, the matter shall be referred to a Board of Arbitration consisting of-(i)a nominee of the Board,(ii)a nominee of the other party to the dispute, and(iii)a person who holds or has held the office of, or is acting or has acted as, a Judicial Officer not below the rank of an Additional District Judge to be appointed by the State Government.(2)The Board of Arbitration shall follow such procedure in the proceeding before it and follow such principles in apportioning the cost of proceedings as may be prescribed.(3)An appeal shall lie to the High Court against the award of the Board of Arbitration.(4)Save as provided in this section and any rules made thereunder, nothing in any law for the time being in force shall apply to the arbitrations under this section.(5)The State Government may male rules for the purpose of carrying into effect the provisions of this section.
