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[Cites 0, Cited by 0] [Section 91C(1)] [Section 91C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91C(1)(b) in The M.P. Irrigation Act, 1931

(b)where no such agreement can be reached, the State Government shall appoint as arbitrator the District Judge or the Additional District Judge or any Civil Judge having jurisdiction over the area in which the requisitioned property is situate;