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[Cites 0, Cited by 0] [Section 64(5)] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(5)(b) in The Rajasthan Urban Improvement Act, 1959

(b)that the award of the arbitrator has been improperly procured or that any arbitrator has misconducted himself in connection with such award, the State Government may set aside the award.