Section 3(v) in The Assam Embankment and Drainage Act, 1953
(v)The Officer so authorised shall pay or tender payment for all damages done as aforesaid within one month of such entry and in case of any dispute as to the sufficiency to the amount so paid or tendered or as to the right to receive such compensation, the matter shall be referred to the Deputy Commissioner for decision on an application being made by the person entitled to receive compensation within six months of the date on which the payment is tendered or made. Thereupon the Deputy Commissioner shall make a decision which shall be based on an inquiry held either by himself or a Gazetted Officer not below the rank of an Extra Assistant Commissioner authorised by him in this behalf.
