Section 10(5) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(5)The market‑value of the land on the said date shall be determined by the competent authority and if the value so determined by that authority is not acceptable to either of the parties, it shall, on application by either of the parties to District Judge referred to in sub‑section (2), be determined by that District Judge.
