Section 51(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)If the owner does not accept the amount and gives notice, within thirty days from the date of offer, the Planning Authority or the Development Authority shall refer the matter for the adjudication of the Court and the decision of the Court shall be final and binding on the owner and the concerned authority.Explanation. -The expression "Court" has the same meaning as in section 50
