Section 10(2) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
(2)If any 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 prescribed authority may refer such dispute to the decision of the Court and the Court shall, in deciding any such dispute, follow as far as may be, the provisions of Part III of the Land Acquisition Act, 1894 (Central Act I of 1894).
