Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Maharashtra - Subsection Section 28(8) in The Mumbai Metropolitan Region Development Authority Act, 1974 (8)The provisions of the [Arbitration Act, 1940] [See now the Arbitration and Conciliation Act, 1996 (26 of 1996).], shall not apply to arbitration under this section.
