Section 21(5) in Assam State Acquisition of Zamindaries Act, 1951
(5)If any dispute arises as to the title of any such person to receive the amount or as to the apportionment of it, the Compensation Officer may, if the thinks fit, keep the amount of compensation or the bonds referred to above in deposit in the manner prescribed, until the Claims Officer or any competent court to whom the parties shall be referred finally determines the dispute, and on such determination the Compensation Officer shall pay the amounts or the portions thereof, to the person or persons entitled to receive the same.
