Section 268(3) in The Gujarat Municipalities Act, 1963
(3)In the event of the panchayat not giving a decision within one month from the date of the selection of the sarpanch or of the appointment by the District Court of such members as may be necessary to constitute the panchayat, the matter shall, on application by either party, be determined by the District Court which shall in cases in which the compensation is claimed in respect of land, follow as far may be the procedure provided by the Land Acquisition Act, 1894 (I of 1894), for proceedings in matters referred for the determination of the Court:Provided that-(a)no application to the Collector for a reference shall be necessary, and(b)the Court shall have full power to give and apportion the costs of all proceedings in any manner it thinks fit.
