Section 13(5) in The State Bank Of India (Subsidiary Banks) Act, 1959
(5)If, before the date notified under sub-section (3), the Central Government does not receive requests as provided in that sub-section the amount of compensation offered by the State Bank, and where a reference has been made to the Tribunal, the amount determined by it, shall be the compensation payable under sub-section (1) and shall be final and binding on all parties concerned.
