Section 18(1) in Gujarat Devasthan Inams Abolition Act, 1969
(1)Where the amount of compensation has been determined under section 10 or 11 and if any dispute arises as to the persons to whom the same or any part thereof is payable or as to the apportionment of the same or any part thereof, the Collector shall, after holding a summary inquiry in the manner provided in the Code, decide the same.
