Section 6(2) in The Indian Tolls (Army and Air Force) Act, 1901
(2)On receiving any such claim, the [the Central Government] [ Substituted by A.O. 1937, for " Local Government" .] [* * *] [ The words " subject to the control of the Government-General in Council" omitted by A.O. 1937. ]shall pass such order thereon as justice requires, and shall give all necessary directions for the purpose of ascertaining the facts of the case and of assessing the compensation, if any, to be paid.
