Section 10(1) in The Durgapur (Development And Control Of Building Operations) Act, 1958
(1)If any dispute arises as to the amount of the compensation payable under the second proviso to section 8 or under sub-section (3) of section 9, or as to the person entitled to receive the same, or as to the apportionment of such compensation among different claimants, the dispute shall be referred by the State Government or the Authority, as the case may be, to the District Judge having jurisdiction over the area in which the building or the land is situated and shall be decided by him.
