- Whenever the Collector thinks it necessary to decide a dispute as to any boundary under the last preceding section, he may, with the consent of the parties concerned, refer the same to arbitration.The procedure laid down in [section 89 of, and Schedule II to, the Code of Civil Procedure, 1908,] [Words and figures substituted by Bengal Act 1 of 1939.] shall, so far as may be practicable, be applicable to disputes so referred to arbitration.
