(4)Any dispute arising concerning the amount due under this section shall be determined upon application made by either of the disputing parties-(a)to a [Judicial Magistrate of the first class or Metropolitan Magistrate, as the case may be,] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " Magistrate" (w.e.f. 18.5.1983).] where the amount claimed does not exceed ten thousand rupees; or(b)to the High Court, where the amount claimed exceeds ten thousand rupees.
