Section 11(5) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
(5)If any dispute arises as to the apportionment of the compensation or any part thereof or as to the persons to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the Collector within the limits of whose jurisdiction the land or any part thereof is situated and the decision of the Collector thereon shall be final.
