Section 19(2) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
(2)Where compenstion is awarded to two or more person, under sub-section(I)the Claims Tribunal shall a'so specify the amount payable to each of them.As soon as the order of recovery for damage is passed the property of the respondent to be attatched and authorities shall be directed to publish the name address along with photograph with a warning for public at large not to purchase property attatched.
