Section 23 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
23. Apportionment of compensation.
(1)Where several persons claim to be interested in the amount of compensation determined, the prescribed authority shall determine the persons who in its opinion are entitled to receive compensation and the amount payable to each of them.(2)If any dispute arises as to the apportionment of the compensation or any part thereof, or as to the persons to whom the same 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).
