Section 15(3) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(3)Any question whether any amount is payable under sub-section (1) or as to what amount is so payable shall, in default of agreement, be determined by arbitration, and the provisions of section 8, 11 and 12 shall apply so far as may be, to the determination of such question.
