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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(5)(ii) in The West Bengal Private Forests Act, 1948.

(ii)where no such agreement can be reached, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint as arbitrator a person who has exercised the powers of a District Judge in West Bengal or who possesses such qualifications as are normally required for appointment to the post of District Judge in West Bengal;