Section 50(5) in The Orissa Town Planning and Improvement Trust Act, 1956
(5)If any question of dispute arises -(a)as to whether compensation is payable under Sub-section (3) or Sub-section (4); or(b)as to the amount of the compensation paid or proposed to be paid under Sub-section (3) or Sub-section (4); or(c)as to whether any building or street or square or other land or any part thereof is required for the purposes of the scheme;the matter shall be referred to the State Government whose decision shall be final.
