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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1) in The Delhi Development (Betterment Charge Arbitration Rules, 1961

(1)The arbitrators may from time to time adjourn the proceedings. (2) The arbitrators may, if sufficient cause is shown, at any stage of the proceedings grant time to the parties or any of them, and may make such order as they think fit with respect to the costs occasioned by such adjournment.