Section 24 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
24. Reference of dispute to Cane Commissioner.
- If any dispute arises-(a)between a Cane-growers Co-operative Society and a factory, or between a Cane-grower and a factory, or between a Cane-growers Co-operative Society and a Cane-grower; or(b)between the Council and Cane-growers Co-operative Society or between the Council and a factory, or between the Council and a Cane-grower regarding the payment of contribution to the Council by a Society or a factory; or(c)relating to the business of the Council;it shall be referred for decision to the Cane Commissioner or if he so directs to the Arbitrator nominated by him and the decision of the Cane Commissioner or the Arbitrator, as the case may be, shall be final.
