Section 42 in The Bonded Labour System (Abolition) Ordinance, 1975
42. Determination of disputes arising out of land developments.
(1)Any dispute between land holders, which may arise as a result of land development under this Act, shall be determined in an enquiry to be held by the Collector.(2)In any such enquiry, the compensation which the Collector may allow to a land holder shall be determined by the.Collector in accordance with the rules made by the State Government in this behalf.(3)Subject to sub-section (2), the provisions contained in section 39 shall apply mutatis mutandis to all matters arising from the determination of disputes under sub-section (1).
