Section 18(1) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(1)If the Registrar is satisfied that any matter referred to him or brought to his notice is a dispute within the meaning of Section 17, the Registrar shall decide the dispute himself or refer it for disposal to a nominee or a Board of nominees appointed by him.
