Section 10 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
10. Apportionment Of amount determined.
(1)Where several persons claim to be interested in the amount determined, the prescribed authority shall determine the persons who, in its opinion, are entitled to receive the amount and the amount payable to each of them.(2)If any dispute arises as to the apportionment of the amount or any part thereof, or as to the persons to whom the amount 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).
