Section 127 — Power to refer to arbitration.

(1) Any Revenue-officer may, with the consent of the parties, refer to arbitration any dispute arising before him in any matter under this Act. (2) A Collector or any Assistant Collector of the first grade may, without the consent of the parties, refer to arbitration any dispute before him with respect to— (a) any matter of which an entry is to be made in any record or register under Chapter IV; (b) any matter relating to the distribution of an assessment under section 56; (c) the limits of any estate or of any holding, field or other portion of an estate; or (d) the property to be divided at a partition or the mode of making a partition.

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