Section 9(3) in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954
(3)Where before an arbitrator is able to finish the arbitration proceeding and make his award a new arbitrator is appointed, the new arbitrator may deal with the evidence taken down by his predecessor as if such evidence had been taken down by him and may proceed with the arbitration proceedings from the stage at which his predecessor left it.
