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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(2) in Assam Gramdan Act, 1961

(2)Every Arbitration Board under sub-Section (1) shall consist of-
(i)one member nominated by the applicant,
(ii)one member nominated by the Gram Sabha, and
(iii)one member nominated jointly by the members referred to in Clauses (i) and (ii) or if they do not agree, by the prescribed authority.