Section 4(1) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
(1)Any party to a farming agreement may, in case of a dispute thereunder, approach the concerned Sub- Divisional Authority by filing an application in Form-1 along with an affidavit, a copy of farming agreement, memorandum of conciliation proceeding, if any, any document in support of the claims made therein and proof for having served a copy of such application with documents on the opposite party.
