Section 11(5) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(5)If any dispute arises as to the appointment of the compensation or any part thereof or as to the persons to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the District Judge within the limits of whose jurisdiction the land or any part thereof is situated and the decision of the District Judge thereon shall be final.
