Section 41(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)If there is any dispute as to whether any compensation is payable under Section 39 or as to the amount of compensation payable under Section 39 or Section 40, as the case may, the matter shall be referred to a Board of Arbitration consisting of-(i)a nominee of the Board,(ii)a nominee of the other party to the dispute, and(iii)a person who holds or has held the office of, or is acting or has acted as, a Judicial Officer not below the rank of an Additional District Judge to be appointed by the State Government.
