Section 22(2) in The Metro Railways (Construction Of Works) Act, 1978
(2)If the amount determined by the competent authority is not acceptable to either of the parties, the amount shall, [on an appeal preferred by either of the parties, within sixty days from the date of the order of the competent authority, to the appellate authority, be determined by an order of the appellate authority] [ Substituted by Act 41 of 1982, Section 13, for " on an application by either of the parties to the arbitrator, be determined by the arbitrator" (w.e.f. 15.5.1983).].
