Section 16(1) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
(1)When the dispute is referred for decision, the Registrar or his nominee or the board of nominees may, after giving a reasonable opportunity to the parties to the dispute to be heard, make an award on the dispute on the expenses incurred by the parties to the dispute in connection with the proceedings and fees, expenses payable to the Registrar or his nominee or as the case may be, to the board of nominees. Such an award shall not be invalid merely on the ground that it was made after the expiry of the period fixed for deciding the dispute by the Registrar and [shall subject to appeal to the State Government be binding on the parties to the dispute.] [Substituted by Haryana Act 17 of 1978.]
