Section 10 in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
10. Method of payment of compensation.
(1)Any person entitled to compensation under section 9 shall, on or before such date as the Administrator may specify in this behalf from time to time by notification in the Official Gazette, make an application to the Collector in the prescribed form for payment of such compensation.(2)On receipt of an application under sub-section (1), the Collector shall, after making such enquiry as he thinks fit, determine the amount of compensation payable to such person:Provided that where there are more persons than one entitled to such compensation, the Collector shall apportion the compensation among them:Provided further that in cases of dispute regarding apportionment of compensation among the persons entitled to compensation, the Collector shall direct them to have their respective share adjudicated upon by a competent civil court and the payment of compensation shall be in accordance with such adjudication.
