Section 202(2) in Karnataka Panchayat Raj Act, 1993
(2)Where no such agreement as is referred to in sub-section (1) can be reached, the matter may be referred to the [Chief Executive Officer] [Substituted by Act 37 of 2003 w.e.f 1.10.2003.] and the [Chief Executive Officer] [Substituted by Act 37 of 2003 w.e.f 1.10.2003.] may, after giving to the Grama panchayat and the owner concerned an opportunity of being heard, determine the amount payable by such owner and such determination shall be binding on the Grama Panchayat and such owner. [The Chief Executive Officer shall settle the matter within three months from the date of receipt of such reference and before making such reference such owners shall pay compulsorily fifty percent of the rates or tax or fee in question to the Grama Panchayath and the Chief Executive Officer shall accept the reference only after such payment of fifty percent of rates or tax or fees] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]
