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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(6)(b) in The Calcutta Metropolitan Development Authority Act, 1972

(b)that the award of the arbitrators has been improperly procured or that any arbitrator has misconducted himself in connection with such award, the State Government may set aside the award.