Section 23 in Telangana Bhoodan and Gramdan Act, 1965
23. Disputes regarding allotment of land.
(1)Any person aggrieved by an order of allotment of land made by a Gram Sabha may make an application to the Gram Sabha within sixty days from the date of such order for arbitration by an Arbitration Board. On receipt of such application the Gram Sabha shall refer the dispute to arbitration.(2)An Arbitration Board under sub-section (1) shall consist of,-(i)one member nominated by the applicant;(ii)one member nominated by the Gram Sabha; and(iii)one member nominated jointly by the members referred to in clauses (i) and (ii) but if there is no agreement in that regard, one member to be appointed by the Tahsildar.(3)The decision of the Arbitration Board shall be final and binding on the parties.
