Section 14(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)In the event of there being a doubt or dispute as to the right of a person to receive the whole or any part of the amount referred to in section 12, the competent authority or the Tribunal, as the case may be, shall refer the matter to the court and shall make the disbursements in accordance with the decision of the court.
