Section 14(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)The amount of compensation to be given in accordance with the principles contained in the First Schedule shall be determined in the first instance by the State Bank, and shall be offered by it to the State Government of Punjab, the [***] [Words "the State Government of Gujarat" omitted by Act No. 48 of 2009], or the Reserve Bank, as the case may be, in full satisfaction of the compensation payable under sub-section (1):Provided that in determining the amount of compensation to be offered to the State Government of Punjab or [***] [Words "the State Government of Gujarat" omitted by Act No. 48 of 2009], the State Bank shall consult the Reserve Bank.
