78E. [ Proceedings of arbitrators] [Sections 78D to 78G inserted by Ben Act 8 of 1931.].-Notwithstanding anything contained in any other enactment the proceedings of arbitrators under section 78C shall be governed by rules to be made in this behalf under section 137:
Provided that every party to such proceedings shall be entitled to appear before the arbitrators either in person or by his authorized agent.
