Section 64(1) in The Calcutta Improvement Act, 1911
(1)If any question or dispute arises -(a)between the Board and the previous owner of any street or square or part thereof which has vested in the Board under section 55 and has been altered or closed by them, as to the sufficiency of the compensation paid or proposed to be paid under sub-section (3) of that section, or(b)between the Board and any person who was entitled, otherwise than as a mere licensee, to use as a means of access any street or square or part thereof which has vested in the Board under section 55,(i)as to whether the alteration or closing of such street, square or part causes damage or substantial inconvenience to owners of property adjacent thereto or to residents in the neighbourhood, or(ii)as to whether the other means of access provided or proposed to be provided under sub-section (4) of the said section 55 are reasonably sufficient, or(iii)as to the sufficiency of any compensation paid or proposed to be paid under the said sub-section (4), or(c)between the Board and any person, as to the sufficiency of any compensation paid or proposed to be paid to him under section 61, section 62 or section 63, the matter shall be determined by the Tribunal, if referred to it, either by the Board or by the claimant, within a period of three months from -in case (a) or case (b) - the date on which the street or square or part thereof was altered or closed by the Board, orin case (c) - the date on which the said person was informed of he decision of the Board fixing the amount of compensation to be paid to him,and the determination of the Tribunal shall be final.
