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Citedby 16 docs - [View All]
Virendra Mahto And Ors. vs Union Of India (Uoi) And Ors. on 16 January, 2008
Virendra Mahto And Ors. vs Union Of India (Uoi) And Ors. on 10 January, 2008
Union Of India vs District Judge on 5 April, 1994
Girdhari And Ors. vs Union Of India (Uoi) And Ors. on 23 July, 1996
Smt. Swaroopwati And Others vs The Collector, Dehradun on 5 August, 1994

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[Section 8(1)] [Section 8] [Complete Act]
Central Government Act
Section 8(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(b) where no such agreement can be reached, the Central Government shall appoint as arbitrator a person who is, or has been, or is qualified for appointment as, a Judge of a High Court;