LexSection 325 — Application for a Committee of Arbitration.
The Cantonments Act, 2006
In the event of any disagreement as to the liability of a Board to pay any compensation under this Act, or as to the amount of any compensation so payable, the person claiming such compensation may apply to the Board shall for the reference of the matter to a Committee of Arbitration, and the Board shall forthwith proceed to convene a Committee of Arbitration to determine the matter in dispute.Open in Lexace · Ask the AI about this section