Section 9(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(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.
