Section 113(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)If any dispute arises as to whether a sum is due to an agriculturist within the meaning of sub-section (3) of Section 116, it shall be decided in the same manner as is specified in Section 83 and for that purpose all the provisions of Section 83 and the rules, regulations or the bye-laws made thereunder shall, so far as may be, apply accordingly for purposes of settlement of dispute under this sub-section.
