(2)After entry under this section, the Irrigation Officer shall, before leaving, tender compensation to the owner or occupier of such land for any damage which may have been caused by any proceeding under this section; and, in case of dispute as to the sufficiency of the amount so tendered, he shall refer the matter for decision by the Collector. Such decision shall be final, and no suit shall lie in a Civil Court to have it set aside or modified.
