(1)A Gram Sabha on application made to it by an aggrieved person may refer any dispute regarding allotment of land for arbitration by an Arbitration Board.(2)Every Arbitration Board under sub-Section (1) shall consist of-(i)one member nominated by the applicant,(ii)one member nominated by the Gram Sabha, and(iii)one member nominated jointly by the members referred to in Clauses (i) and (ii) or if they do not agree, by the prescribed authority.(3)The decision of the Arbitration Board shall be binding on the parties.
