Section 38(5) in The Goa Rehabilitation Board Act, 2006
(5)If any question or dispute arises as to whether compensation is payable under sub--section (3) or sub-section (4) or as to the amount of such compensation or as to whether any building, land or street, or any part thereof, is required for the purposes of the scheme, the matter shall be referred to the Government whose decision thereon shall be final:Provided that where the compensation payable is under dispute or under reference, the land shall continue to be in the possession of the Board if such possession was with the Board immediately prior to such dispute over the compensation.
