Section 5(1) in The Haryana Minerals (Vesting of Rights) Act, 1973
(1)Any person who is not satisfied by the order of the Collector under section 4 may, by written application to the Collector, require that the matter be referred by the Collector for the determination of a principal civil court of original jurisdiction, whether his objection be to the quantum of amount, the persons to whom it is payable, or the apportionment of the amount among the persons entitled.
