Section 10(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(2)Where no such agreement can be reached the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority shall refer the matter, with its recommendation, as to the amount of compensation and the reasons therefor, to the Compensation, Officer and also direct the person claiming compensation to appear before such officer on such date as may be specified,
