Section 18(4) in Gujarat Devasthan Inams Abolition Act, 1969
(4)If the dispute referred to in sub-section (1) involves any question of law or is, in the opinion of the Collector of a complicated nature, then, notwithstanding anything contained in section 20, the Collector shall in the manner prescribed refer the dispute or question for decision to the Civil Court within the territorial limits of whose jurisdiction the land in respect of which the compensation has been determined is situate. On receipt of the reference the Court concerned shall, after giving notice to the parties concerned, try the question or dispute referred to and record findings thereon and send the same to the Collector. The Collector shall then pay the compensation in accordance with the said findings.
