Section 156 in Tamil Nadu Co-operative Societies Rules, 1988
156. Proceedings of Arbitrator in land acquisition cases and deposit of charges before acquisition.
- The proceedings of the Arbitrator appointed under clause (b) of sub-section (1) of section 100 shall be summary and shall be governed as far as practicable by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908).
