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[Cites 0, Cited by 0] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(4) in The Delhi Development Authority Act, 1957

(4)If any person concerned dissents from the assessment or fails to give the Authority the information required by sub-section (2) within the period specified therein, the matter shall be determined by arbitrators in the manner provided in section 39.