Section 137(4) in Maharashtra Land Revenue Code, 1966
(4)(a)In the absence of mutual agreement, the Survey Officer snail refer the question of the amount of compensation to be paid or recovered by each person concerned under the plan for decision -(i)to a village committee consisting of such number and elected by the applicant and persons suffering loss of land in such manner as may be prescribed by rules;(ii)on the failure to elect such village committee, to a committee consisting of three persons nominated by the Survey Officer not below the rank of the District Inspector of Land Records with the approval of the Superintendent of Land Records;(b)The decision of the village committee or the committee nominated by the Survey Officer of the rank of District Inspector of Land Records, as the case may be, shall be final and binding on all the parties concerned. The amount of compensation payable by the applicant thereunder shall be recoverable from him as an arrear of land revenue. When such decision is given, the plan prepared by the Survey Officer, so far as it relates to revision of boundaries, shall also become final and the boundaries shall be deemed to be fixed accordingly.
