Section 387(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)In the event of the iPanchayat not giving a decision within one month or such other longer period as may be agreed to by both the parties from the date of the selection of Sarpanch or of the appointment by the District Court of such members as may be necessary to constitute the Panchayat, the matter shall, on application by either party be determined by the District Court which shall, in cases in which the compensation is claimed in respect of land, follow as far as may be the procedure provided by the Land Acquisition Act, 1894, for proceedings in matters referred for the determination of the Court:Provided that-(a)no application to the Collector for a reference shall be necessary; and(b)the Court shall have full power to give and apportion the costs of all proceedings in manner it thinks fit.
