Section 93 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
93. Settlement of boundary disputes by arbitration.
- If the parties agree to refer the boundary dispute to arbitration and make an application to that effect in writing, the competent officer shall refer the case to arbitration for settlement ; and to the dispute shall apply all provisions of arbitration relating to civil suits and the powers vested in a Court by virtue of such provisions shall vest in Collector or the Settlement Commissioner.
