Section 37A(6) in The Bombay Land Revenue Code, 1879
(6)The decision of the Collector regarding the amount of compensation and the person to whom such compensation, if any, is payable, shall, subject to any modification made by the [State Government] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1964, section 4 Schedule], be final; and payments shall be made by the Collector to such persons accordingly.
