(8)(a)Where the amount of compensation referred to in sub-section (7) can be fixed by agreement, it shall be paid in accordance with such agreement.(b)Where no such agreement can be reached, the Government shall appoint as Arbitrator a person qualified for appointment as a District Judge.(c)At the commencement of the proceedings, before the Arbitrator the Government and the person to be compensated shall state what in their respective opinions is a fair amount of compensation.(d)The Arbitrator in making his award shall have regard to the provisions of Section 18 of the Hyderabad Land Acquisition Act, 1309 F [so far as the same can be made applicable.] [This Act was repealed by Andhra Pradesh Act No. 20 of 1959.](e)An appeal shall lie to High Court against an award of the Arbitrator.(f)The Government may make rules for carrying into effect the provisions of this sub-section and in particular and without prejudice to the generality of the foregoing power, such rules may prescribe:(i)the procedure to be followed in arbitration under this sub-section;(ii)the principles to be followed in apportioning the costs of proceedings before the Arbitrator and on appeal.
