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Madras HC: Arbitral Award Rendered Mechanically, Remits Matter Back To Arbitrator - (20 May 2022)

ARBITRATION

Madras High Court while remitting back the matters has ruled that an arbitral award rendered by the District Collector awarding a lower value to the land owners acquired under the National Highways Act, 1956 without following the mandate of Section 3G (7) has rendered mechanically.

Tags : MADRAS HIGH COURT   ARBITRATION   NATIONAL HIGHWAY ACT   ARBITRAL AWARD  

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