Section 95(6) in The Orissa Development Authorities Act, 1982
(6)If any question or dispute arises-(a)as to whether compensation is payable under Sub-section (3) or Sub-section (4); or(b)as to the amount of compensation paid or proposed to be paid under Sub-section (3) or Sub-section (4) ; or(c)as to whether any building or a street, or a square, or other land or any part thereof is required for the purposes of development by the Authority;the matter shall be referred to the State Government whose decision thereon shall be final.
