Section 14 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
14. Deposit of compensation in case of dispute.
- When a dispute arises as to the person or persons to whom the amount of compensation or any part thereof is payable or as to the apportionment of the same or any part thereof, the Collector shall keep the amount in revenue deposit, till there has been a settlement of the dispute.
