Section 194 in The Rajasthan District Boards Act, 1954
194. Disputes as to compensation payable by Board.
(1)Should a dispute arise touching the amount of compensation which the Board is required by this Act to pay it shall be settled in such manner as the parties may agree, or, in default of agreement, by the Collector upon application made to him by the Board or the person claiming compensation.(2)Any decision of the Collector awarding compensation shall be subject to a right of the applicant for compensation to require reference to the District Judge in accordance with the procedure prescribed for such references in the law relating to compulsory acquisition of land for the time being in force.(3)In cases in which compensation is claimed in respect of land, the Collector and the District Judge shall, as far as may be, observe the procedure prescribed by the said law for proceedings in respect of compensation for the acquisition of land acquired for public purposes.
