Section 8 in The Bihar and Orissa Aerial Ropeways Act, 1924
8. Compensation or rent.
(1)The promoter shall pay such compensation or annual rent or both in respect of the exercise of the powers conferred by Section 7 to such persons as the Collector may, on the application of the promoter or of any person claiming to be entitled to compensation or annual rent or both, determine.(2)No suit shall lie in respect of any matter referred to in sub-section (1) but every order of the Collector thereunder shall be subject to revision by the District Judge on the application of any person made within three months of the date of the Collector's order.
