42. Dispute in regard to cost of deputing additional compensation under section 41.
In the event of any dispute relating to the cost payable under section 39 or section 40 or the compensation determined under Section 41 or the person or persons or the section or class of persons by whom or the proportion in which such cost or compensation should be paid, the matter shall be referred by the Collector, or the Administrator or the competent authority, as the case may be, on an application made in that behalf by the aggrieved party, to the Chief Metropolitan Magistrate, whose decision thereof shall be final.
