(1)The Tahsildar shall, on receipt of the orders passed under sub-section (4) or sub-section (5) of section 48A and where no application is filed within the period provided in sub-section (1) of section 48A, on receipt of the application by the landlord, proceed to determine the amount payable under section 47 and prepare a statement showing the apportionment of the amount so determined among the persons entitled to it in accordance with the value of their respective interest in the land. Such statement shall contain the following particulars, namely:—(a)the particulars of the lands in respect of which the amount is to be paid;(b)the names of the land-owner, landlord and intermediaries, if any, and other persons interested in the land and the amount payable to each of them;(c)such other particulars as may be prescribed.(2)Notwithstanding anything contained in sub-section (1), where there is no agreement among the persons entitled for the amount regarding the right to or apportionment of the amount, the Tahsildar shall refer the question to the Court. On receipt of such reference the Court shall after giving notice to the parties concerned, try the question referred to it and record findings thereon and send the same to the Tahsildar. The Tahsildar shall then prepare the statement referred to in sub-section (1) in accordance with the said findings.
