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[Cites 0, Cited by 0] [Section 91I] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91I(2) in The M.P. Irrigation Act, 1931

(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely :
(i)the procedure to be followed in arbitrations under Section 91-C;
(ii)the principles to be followed in apportioning the costs of proceedings before the arbitrator.