Section 3(7) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
(7)(a)The State Government may make rules for the purpose of carrying into effect the provisions of this section.(b)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-(i)the procedure to be followed in arbitrations under this section;(ii)the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal.
