11. Decision of disputes regarding sums payable under Sub-section (1) of Section 9 or Section 10 and the manner of recovery of those sums.
(1)If there be any dispute regarding any sum payable under Sub-section (1) of Section 9 or Section 10, the matter may be referred to the Registrar for orders.(2)Any person aggrieved by an order passed by the Registrar under Sub-section (1) may, within such period as may be prescribed, prefer an appeal before the Collector of the district within which the Goshala concerned is situated.(3)Any sum payable by a trader or a trustee under Section 9 or Section 10, as the case may be, shall be recoverable as an arrear of land revenue payable to the Registrar.
