(3)Disputes as to compensation to be settled. - In the event of any dispute in any case under sub-section (2) the decision of the [District Magistrate] [These words were substituted for the words 'Chief Presidency Magistrate or the District Magistrate, as the case may be', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall be conclusive as to the amount (if any) to be paid, and as to the persons to whom it is to be paid.
