Section 18 in Gujarat Devasthan Inams Abolition Act, 1969
18. Dispute as to apportionment of compensation.
(1)Where the amount of compensation has been determined under section 10 or 11 and if any dispute arises as to the persons to whom the same or any part thereof is payable or as to the apportionment of the same or any part thereof, the Collector shall, after holding a summary inquiry in the manner provided in the Code, decide the same.(2)Any person aggrieved by the decision of the Collector under sub-section (1) may file an appeal to the State Government within thirty days from the date of such decision.(3)The decision of the Collector subject to an appeal to the State Government under subsection (2) and the decision of the State Government under sub-section (2) shall be final and conclusive and shall not be questioned in any suit or proceeding in any court.(4)If the dispute referred to in sub-section (1) involves any question of law or is, in the opinion of the Collector of a complicated nature, then, notwithstanding anything contained in section 20, the Collector shall in the manner prescribed refer the dispute or question for decision to the Civil Court within the territorial limits of whose jurisdiction the land in respect of which the compensation has been determined is situate. On receipt of the reference the Court concerned shall, after giving notice to the parties concerned, try the question or dispute referred to and record findings thereon and send the same to the Collector. The Collector shall then pay the compensation in accordance with the said findings.(5)Where the Collector refers a dispute or question to the Civil Court under sub-section (4), he may withhold payment to any person pending decision of the dispute.
