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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(2)(b) in The M.P. Accommodation (Requisition) Act, 1948

(b)the principles to be followed in apportioning the cost of proceedings before the arbitrator and in an appeal under this Act;