Section 10(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(2)If the amount of compensation determined by the competent authority under sub‑section (1) is not acceptable to either of the parties, the amount of compensation shall, on application by either of the parties to the District Judge within the limits of whose jurisdiction the land or any part thereof is situated, by determined by that District Judge.
