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[Cites 0, Cited by 0] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(4) in The Delhi Development Authority Act, 1957

(4)If any arbitrator dies, resigns or is removed under sub-section (5) or refuses, or neglects in the opinion of the Central Government, to perform his duties or becomes incapable of performing the same, then the Central Government shall forthwith appoint another fit person to take the place of such arbitrator.