Section 72 in The Orissa Town Planning and Improvement Trust Act, 1956
72. Power and duties of arbitrator.
(1)The arbitrator shall give notice of his proceedings and conduct them in the manner prescribed by the State Government and communicate his award to the parties concerned:Provided that every party to such proceedings shall be entitled to appear before the arbitrator either in person or by its authorised agent.(2)The arbitrator shall have all the powers of a Civil Court under the Code of Civil Procedure, V of 1908 for the purpose of taking evidence on oath and enforcing the attendance of witnesses and compelling the production of documents and other material objects.(3)The cost of and incident to all proceedings before the arbitrator shall be in his discretion and the arbitrator shall have full power to determine by whom or out of what property and to what extent such costs are to be paid and to give all necessary directions for the purpose.
