The Board, a Commissioner, [an Additional Commissioner] [Inserted by U.P. Act No. 2 of 1932.], a Collector, an [Additional Collector] [Inserted by U.P. Act No. 2 of 1932.], an Assistant Collector of the first class, a Record Officer or an Assistant Record Officer, a Settlement Officer or an Assistant Settlement Officer, may, with the consent of the parties, by order refer any dispute before it, or him, to arbitration.
