Section 11 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
11. Apportionment of compensation.
(1)Where several persons claim to be interested in the amount of compensation determined, the prescribed authority shall determine the persons who, in his opinion, are entitled to receive compensation and the amount payable to each of them.(2)If any dispute arises as to the apportionment of the compensation or any part thereof, or as to the persons to whom the same or any part thereof is payable, the prescribed authority may refer such dispute to the decision of the Court.
