In the event of any disagreement as to the liability of a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] to pay any compensation under this Act, or as to the amount of any compensation so payable, the person claiming such compensation may apply to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] for the reference of the matter to a Committee of Arbitaration, and the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall forthwith proceed to convene a Committee or Arbitration To Determine The Matter In Dispute.
