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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2)(b) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(b)Where no such agreement can be reached, the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint as arbitrator any Subordinate Judge having jurisdiction in the district where the land is situated.