Section 9 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
9. Procedure for payment to the land-holder.
(1)On receipt of the application mentioned in section 8 the Assistant Collector shall where the applicant is not the person specified in the application under Section 3 or where the Assistant Collector has reason to doubt the right of the application or receive the amount, casue a notice to be served free of charge on the person specified in the application under Section 3 and any other person who may prima facie appear to him to be entitled to the amount aforesaid.(2)After hearing the person or persons who may appear to reply to the notice, the Assistant Collector shall pay the amount to the person who in his opinion is best entitled to it:Provided [hat in any case where he cannot decide the right to the amount without determining questions of law or fact too intricate and difficult for determining in summary proceeding he may withhold the payment and direct the parties to establish their rights by taking proceeding in the proper court.
