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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Haryana - Subsection

Section 128(1) in The Punjab Land Revenue Act, 1887

(1)In referring a dispute to arbitration a Revenue-officer shall make an order of reference, and specify therein the precise matter submitted to arbitration, the number of arbitrators which each party to the dispute is to nominate, the period within which arbitrators are to be nominated, and the period within which the award is to be delivered.