Section 255(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Should a dispute arise touching the amount of compensation which the Zila Panchayat or a Kshettra Panchayat is required by this Act to pay, it shall be settled in such manner as the parties may agree, or in default of agreement, by the Collector upon application made to him by the Zila Panchayat, the Kshettra Panchayat or the person claiming compensation.
