(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.
