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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973

(2)An arbitrator shall take down the evidence of each witness, not ordinarily in the form of question and answer, but in that of a narration and shall sign it.