Section 15(2) in Punjab Military Transport Act, 1916
(2)If he shall not consent to receive such sum, or if there be no person present competent to sell the animal or thing, or if there be any dispute as to the title to receive compensation or as to the person to whom the same is payable or as to the apportionment of the same, the committee shall deposit the said sum with the Collector, and the Collector shall pass orders as to the payment, investment or disposal of the same, and such order shall be final as between the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] and any person claiming any interest therein.
