Section 54(5) in The Calcutta Improvement Act, 1911
(5)If any question of dispute arises -(a)as to whether compensation is payable under sub-section (3) or sub-section (4), or(b)as to the sufficiency of the compensation paid or proposed to be paid under sub-section (3) or sub-section (4), or(c)as to whether any building or street, or square or other land, or any part thereof is required for the purposes of the scheme,the matter shall be referred to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], whose decision shall be final.
