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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(b) in The Punjab Requisitioning and Acquisition of Immovable Property Act, 1953

(b)where no such agreement can be reached, the State Government shall appoint as arbitrator a person, who is, or has been, or is qualified for appointment as a Judge of a High Court;