Section 295(1) in Rajasthan Municipalities Act, 2009
(1)If an agreement is not arrived with respect to any compensation or damages which are by this Act directed to be paid, the amount and if necessary, the apportionment of the same shall be ascertained and determined by such officer as may be appointed or authorized in this behalf by the Director of Local Bodies:Provided that nothing in this sub-Section shall prevent the aggrieved party from seeking redress in a civil Court of competent jurisdiction.
