Section 10 in The Durgapur (Development And Control Of Building Operations) Act, 1958
10. Reference to District Judge. -
(1)If any dispute arises as to the amount of the compensation payable under the second proviso to section 8 or under sub-section (3) of section 9, or as to the person entitled to receive the same, or as to the apportionment of such compensation among different claimants, the dispute shall be referred by the State Government or the Authority, as the case may be, to the District Judge having jurisdiction over the area in which the building or the land is situated and shall be decided by him.(2)There shall be no appeal against the decision of the District Judge.
