Report No. 176

2.22 Section 30: Settlement of disputes - Registration and Stamp duty

This section deals with 'settlement' of disputes. The arbitral tribunal may use mediation, conciliation and other procedures at any time during the arbitral proceedings to encourage settlement. Some amendments were suggested to deal with cases of violation of Stamp and Registration laws which may be violated indirectly by entering into settlements in arbitration proceedings. But the Commission feels that the Court enforcing the awards under sec. 36 can deal with such questions.