Section 78 in Ajmer Development Authority Act, 2013
78. Constitution of Settlement Committee.
(1)The State Government may, by notification in the Official Gazette, constitute a Settlement Committee consisting of a Chairman and such other members, as it may deem fit, to resolve the disputes between the Authority and other persons and such Committee shall undertake to resolve the dispute whenever so requested by the concerned person.(2)The Settlement Committee shall have such powers and follow such procedure as may be prescribed by the State Government.(3)Any Committee already constituted for this purpose shall be deemed to have been constituted under this Act.(4)The decision given by such Committee shall be binding on the Authority.
