(2)Where any property or any right in or over any such property is claimed by or on behalf of the Government or by any person against the State Government and the claim is disputed, it shall be lawful for the Settlement Officer of the district concerned, after all reasonable inquiry, to pass an order deciding the claim provided that any party disputing the title to such land as per sub-section (1) must refer the dispute to the Settlement Officer concerned within one month on the date of commencement of this Act, failing which the party's claim, if any, shall be barred by the principle of waiver.
