Section 199 in The Manipur Municipalities Act,1994.
199. Dispute as to compensation payable by municipality.-
(1)When a dispute arises regarding the amount of compensation which the municipality is required by this Act to pay, it shall, be settled in such manner as the parties may agree, in 'default of agreement, by the Deputy Commissioner upon application made to Milk by the municipality or the person claiming compensation.(2)If the municipality or the person claiming compensation is not Satisfied with the decision of the Deputy commissioner, it or lie shall have a right to require the Deputy Commissioner to make a reference to the District Judge, in accordance with the provisions of section 180 of the Land Acquisition Act, 1894 (1 of 1894).
