7. Manner of claiming amount, right, interest, etc.
(1)Within a period of ninety days from the appointed day, every person having interest may apply in writing to the authorised officer, stating the nature of his right and privilege, the grounds of his claim, the extent of his share in the amount, the document, if any, evidencing such share and the names of persons who are co-sharers.(2)On receipt of an application under sub-section (1), the authorised officer shall hold an inquiry, and if he is satisfied, whether in pursuance of any decision under section 3 or otherwise that the applicant has established his claim to any right and privileges which have been abolished under section 4, he shall make an order in which he shall specify the amount payable to the applicant. Where there are co-shares claiming the amount, the authorised officer shall apportion the amount between the co-sharers. If a dispute arises as to the apportionment of the amount or any part thereof, or as to the persons to whom the amount or any part thereof is payable, the authorised officer may refer the dispute to the decision of the District Court.(3)The provisions of the Public Trusts Act shall apply in relation to inquiries under this section as they apply to inquiries under that Act.
