Section 10(2) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(2)On receipt of an application under sub-section (1), the Collector shall, after making such enquiry as he thinks fit, determine the amount of compensation payable to such person:Provided that where there are more persons than one entitled to such compensation, the Collector shall apportion the compensation among them:Provided further that in cases of dispute regarding apportionment of compensation among the persons entitled to compensation, the Collector shall direct them to have their respective share adjudicated upon by a competent civil court and the payment of compensation shall be in accordance with such adjudication.
