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] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or the [Settlement Commissioner] [Substituted for the words 'Nizam Paimaish Bandobast or Nazim Land Records' (Commissioner of Survey Settlement or the Commissioner of Land Records) by the A.P.A.O. 1957.].
