324. Disputes as to compensation payable by [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
(1)Should a dispute arise touching the amount of compensation which the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] 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 [Municipality] [Substituted by U.P. Act No. 12 of 1994.] 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 set forth in Section 18 of the Land Acquisition Act, 1894 (Act I of 1894).(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 Act for proceedings in respect of compensation for the acquisition of land acquired for public purposes.
