Section 19A(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(2)Before making any payment to the owners, transferees and other interested persons in proportion to their interest in the Estate, the Commissioner shall satisfy himself as to the right of such owners, transferees and other interested persons to receive the whole or any part of such amount and in the event of the being a doubt or dispute as to the right of such owner, transferee or other interested persons to receive the whole or any part of the amount referred to in section 7 and 8, including appointment of the amount among them, the Commissioner shall refer the matter to the Court and make disbursement in accordance with the decision of the Court.
