Section 7(9) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(9)If any person interested (including any secured creditor) makes any objection against the correctness of the amounts provisionally deducted under sub-section (6), such objection shall be decided by the prescribed authority and the prescribed authority may in accordance with its decision direct the State Government makes such deposit or further deposit as may be necessary or make such other order as it thinks fit.
