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State of West Bengal - Section

Section 340 in The West Bengal Motor Vehicles Rules, 1989

340. Procedure of disbursement of compensation under section 140 of the Act to the legal heirs in case of death.

- Where the Claims Tribunal feels that the actual payment to the claimant is likely to take time because of the identification and the determination of the legal heirship of the deceased, the Claims Tribunal may direct deposit of the amount of compensation awarded, with the Tribunal and then proceed with the identification of the legal heirs for deciding the payment of compensation to each of the legal heirs.