Section 24 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
24. Disposal of objections.
(1)Except as provided in sub-section (2), the Compensation Officer shall after hearing the parties, if necessary, on the objections filed under Section 23, dispose of the objections in the manner prescribed.(2)Where the objection filed under sub-section (1)-(a)is that the land is not notified land the Compensation Officer shall frame an issue to that effect and refer it for disposal to the Assistant Collector in-charge of the sub-division;(b)involves a question of title and such question has not already been determined by a competent Court, the Compensation Officer shall refer the question for determination to the District Judge.Explanation. - Whether a person is or is not a tenant shall not be deemed to raise a question of title within the meaning of this clause.(3)The District Judge shall determine the question referred to him under clause (b) of sub-section (2) in the manner prescribed and his decision thereon shall be final.
