Section 12(1) in Assam Land (Requisition and Acquisition) Act, 1964
(1)The Collector shall in in every case, -(a)Where any person aggrieved by an award made under Sub-section (3) of Section II makes an application requiring the matter to be referred to the Court; or(b)Where there is any disagreement with regard to the compensation payable under Sub-section (4) of Section 11 on the application of the person entitled to compensation requiring the matter to be referred to Court.,refer the matter to the decision of the Court.
