(1) This Act may be called the Metro Railways (Constructionof Works) Amendment Act, 1982.
(2) It shall come into force on such date1as the Central Government may, by notification in theOfficial Gazette, appoint.
[Substitution of "arbitrationu201d by "appellate authority.] Rep. by the Repealing and Amending Act(19 of 1988), s. 2 and the First Schedule (w.e.f. 31-3-1988).
[Amendment of section 2.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Amendment of section 9.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988)
[Amendment of section 11.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Amendment of section 13.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Amendment of section 14.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Insertion of new section 15A.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Substitution of section 16.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Insertion of new sections 16A, 16B and 16C.] Rep. by s. 2 and the First Schedule, ibid(w.e.f. 31-3-1988).
[Amendment of section 19.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Amendment of section 21.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Amendment of section 22.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988)
[Amendment of section 25.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988)
[Amendment of section 36.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
[Amendment of the Schedule.] Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).
Everyapplication under sub-section (3) of section 13 of the principal Act as it stood immediately before thecommencement of this Act, which is pending before an arbitrator referred to therein shall, on suchcommencement, stand transferred to the appellate authority to whom an appeal could have been preferredunder the principal Act as amended by this Act if the amount to which such application relates had beendetermined by the competent authority under sub-section (1) or sub-section (2) of the said section afterthe commencement of this Act, and such appellate authority may deal with such application from thestage at which it stood transferred to it as if it were an appeal pending with him:
Provided that either of the parties to the case may demand that before proceeding further, the previousproceeding or any part thereof be reopened or that he be re-heard.