(5)Where there is any dispute as to the persons who are entitled to the salvage amount under this section, [the Judicial Magistrate of the first class or the Metropolitan Magistrate or the High Court, as the case may be,] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " the Magistrate or the High Court, as the case may be" (w.e.f. 18.5.1983).] shall decide the dispute and if there are more persons than one entitled to such amount, [such Magistrate] [Substituted by Act 12 of 1983, Section 17 and Schedule, for " the Magistrate or the High Court, as the case may be" (w.e.f. 18.5.1983).] or the High Court shall apportion the amount thereof among such persons.
