Section 19 in Telangana Abolition of Inams Act, 1955
19. Apportionment of compensation.
- The Collector shall, after giving notice to all persons who claim under section 18, and to any others whom he considers to be interested, make an enquiry into the validity of the claims received by him, and determine the persons, who, in his opinion, are entitled to the compensation and the amount to which each of them is entitled.
