(1)If any question or dispute arises---(a)between the Trust and the previous owner of any street or square or part thereof which has vested in the Trust under section 49 and has been altered or closed by it, as to the sufficiency of the compensation paid or proposed to be paid under sub-section (3) of that section, or(b)between the Trust and any person who was entitled otherwise than as mere licensee, to use as a means of access any street or part thereof which has vested in the Trust under section 49 as to whether the alteration or closing of such street, square or part, causes damage or substantial inconvenience to owners of property adjacent thereto or to residents in the neighbourhood, or(c)between the Trust and any person as to the sufficiency of any compensation paid or propose to be paid to him under sections 29, 33, 35, 51 or 119, the matter shall be determind by the Tribunal, if referred to it either by the Trust or by the claimant, within a period of three months from the date on which the said person was informed of the decision of the Trust fixing the amount of compensation to be paid to him or of the rejection of his claim to compensation by the Trust, and the determination of the Tribunal shall be final :Provided that the Tribunal shall not entertain the application of any claimant who has not applied to the Trust for compensation within three months of the date on which his claim to compensation accured.(2)If a reference to the Tribunal be not made within the period prescribed by sub-section (2), the decision of the Trust shall be final.(3)For the purpose of determining any matter referred to it under sub-section (1), the Tribunal shall have all the powers with regard to witnesses, documents and costs which it would have if the Land Acquisition Act, 1894, as modified by section 61 of this Act, were applicable to the case.
