Section 6(2) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(2)Where no such agreement can be reached, the Requisitioning Authority shall refer the matter with his recommendations as to the amount of compensation therefor to the Compensation Officer and shall direct the person claiming compensation to appear before such officer on such date as may be specified and the Compensation Officer shall, on the date fixed in that behalf or on any other date of which the hearing may be postponed, hear such person, and, after such further inquiry as he may deem fit determine the amount of compensation which shall, except as provided in Section 11, be final and conclusive.
