Section 9 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
9. Dispute in title to receive compensation.
- In cases where the title to compensation is in dispute or cannot be readily ascertained, e.g. when the land or building material is the subject-matter of a civil suit or there is dispute as to the apportionment of compensation the Requisitioning Authority or the Compensation Officer, as the case may be, shall make public his assessment of compensation, deposit it under the head "Revenue Deposits" and declare that the amount is being deposited in the treasury pending the establishment of a satisfactory title thereto.
