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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(5)(b) in The Delhi Development Authority Act, 1957

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