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[Cites 0, Cited by 2] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(b) in The Resettlement of Displaced Persons (Land Acquisition) Act, 1948

(b)where no such agreement can be reached, the [State; Subs. by A.O. 1950, for “Provincial”] Government shall appoint as arbitrator a person qualified for appointment as a Judge of a High Court;