120. Settlement of boundary disputes by arbitration.
- If the several parties concerned in a boundary dispute agree to submit the settlement thereof to an arbitration committee, and make application to that effect in writing, the officer whose duty it would otherwise be to determine the boundary shall require the said parties, to nominate a committee of not less than three persons, within a specified time, and if within a period to be fixed by the said officer the committee so nominated or a majority of the members thereof arrive at a decision, such decision, when confined by the said officer, or if the said officer be a Survey officer lower in rank than a Superintendent of Survey, by the Superintendent of Survey, shall be final:When award may be remitted for reconstruction. - Provided that the said officer, or the Superintendent of Survey shall have power, to remit the award, or any of the matters referred to arbitration, to the reconsideration of the same committee, for any of the causes set forth in [Section 16 of the Arbitration Act, 1940 (X of 1940)] [These words and figures were substituted for the words and figures 'Paragraph 14 of the Second Schedule to the Code of Civil Procedure 1908' by Gujarat 35 of 1965, section 9.].If arbitration fail, survey officer to settle dispute. - If the committee appointed in the manner aforesaid fail to effect a settlement of the dispute within the time specified, it shall be the duty of the officer aforesaid, unless he or, if the said officer is a survey officer lower in rank than a Superintendent of Survey, the Superintendent of Survey see fit to extend the time, to settle the same as otherwise provided in this Act.
