Section 243(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Should any dispute, for the settlement of which no express provision is made by any other section, arise touching the amount of any compensation which the municipality, is by this Act required to pay or empowered to receive for injury to or in respect of any building or land, it shall be settled in such manner as the parties may agree, or in default of agreement, in the manner provided by the Land Acquisition Act, 1894 (1 of 1894), with reference to the acquisition of and payment of compensation for land for public purposes so far as it can be made applicable.
