Section 28 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
28. Dispute Settlement Committee.
(1)The Government may, by notification, constitute a Dispute Settlement Committee, comprising an officer in-charge of Revenue Sub-division of the District concerned as the Chairman and three Members, one each representing farmers or farmer producer organisations, agro-industry representatives and a domain expert.(2)Failing to reach a mutually acceptable solution under section 27, the aggrieved party may refer the dispute to the designated Dispute Settlement Committee.(3)The Dispute Settlement Committee shall resolve the dispute democratically by the majority present, and in the event of tie, the Presiding Officer shall have a second or casting vote.(4)The Dispute Settlement Committee shall resolve the dispute in summary manner within thirty days, after giving the parties a reasonable opportunity of being heard.(5)The decision of the Dispute Settlement Committee under sub-section (3), shall have the force of a decree of a civil court and shall be enforceable as such, and the decretal amount shall be recovered as an arrear of land revenue.
