Section 324(1) in The U.P. Municipalities Act, 1916
(1)Should a dispute arise touching the amount of compensation which the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is required by this Act to pay, it shall be settled in such manner as the parties may agree, or in default of agreement, by the Collector upon application made to him by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or the person claiming compensation.
