Section 14(3) in The State Bank Of India (Subsidiary Banks) Act, 1959
(3)If the amount of compensation offered by the State Bank in terms of sub-section (2) is not acceptable to the State Government of Punjab, [***] [Words "the State Government of Gujarat" omitted by Act No. 48 of 2009] or the Reserve Bank as the case may be, the State Government concerned or the Reserve Bank, may before such date as may be [notified] [In respect of the Punjab 12-12-1960 and Gujarat 15-12-1960 are the dates notified - See Gazette of India, 1960, Extra, Pt. II, S.3 (i) pages 709 and 717 ] by the Central Government in the Official Gazette, request the Central Government to have the matter referred to the Tribunal for decision, and where any such request is received, the Central Government shall refer the matter accordingly.
