Section 18(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)If any dispute arises as to the apportionment of compensation or any part thereof, or as to the person to whom the same or any part thereof is payable, the Competent Authority may refer the dispute to the decision of the Tribunal; and the Tribunal in deciding any such dispute shall follow, the provisions of Part III of the Land Acquisition Act, 1894 [and the decision of the Tribunal on the dispute shall be final and shall not be called in question in any Court or before any authority.] [This portion was added by Maharashtra 46 of 1975, Section 4.]
