Section 23 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
23. Arbitration.
(1)All disputes required to be referred to arbitration by this Act shall be determined by an arbitrator appointed by the State Government, who shall be a sitting or retired District or High Court Judge. The award of the arbitrator shall be final and conclusive.(2)The arbitrator shall follow such procedure in the proceedings before him and follow such principles in apportioning the cost of proceedings as may be prescribed.(3)Save as provided in this section and any rules made thereunder, nothing in any law for the time being in force shall apply to the arbitration under this section.(4)The State Government may make rules for the purposes of carrying into effect the provisions of this section.
