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[Cites 0, Cited by 2681] [Section 3G] [Entire Act]

Union of India - Subsection

Section 3G(5) in The National Highways Act, 1956

(5)If the amount determined by the competent authority under sub-section (1) or sub-section (2) is not acceptable to either of the parties, the amount shall, on an application by either of the parties, be determined by the arbitrator to be appointed by the Central Government.