Section 50(4) in West Bengal Town and Country (Planning and Development) Act, 1979
(4)If the owner does not accept the amount and gives notice, within thirty days from the date of offer, of his refusal to accept, the concerned authority shall refer the matter for the adjudication of the Court am the decision of the Court shall be final and binding on the owner and the authority.Explanation. -The expression "Court" means a principal Civil Court of original jurisdiction, and includes any other Civil Court empowered by the State Government to perform the function of the Court under this Act within the pecuniary and local limits of its jurisdiction.
