Section 32(c) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(c)the total amount of compensation determined under subsection (2) of section 25, the Consolidation Officer shall refer the dispute to the decision of the district civil court and deposit the amount of compensation or net value, as the case may be, in that court and thereupon the provisions of the Rajasthan Land Acquisition Act, 1953, shall, so far as may be, apply.
