Section 255(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(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 1 of 1894).
