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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(5) in The Calcutta Metropolitan Development Authority Act, 1972

(5)If the arbitrator dies, resigns, or is removed under sub-section (6), or refuses, or neglects in the opinion of the State Government, to perform his duties, or becomes incapable of performing the same then the State Government shall forthwith appoint another fit person to take the place of such arbitrator.