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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(1)(ii) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(ii)where no such agreement can be reached, the State Government shall appoint as arbitrator the District Judge or the Additional District Judge or any Civil Judge having jurisdiction over the area in which the accommodation is situate;