Section 13(4) in Assam State Acquisition of Zamindaries Act, 1951
(4)The Compensation Officer shall then apportion the share of compensation payable to a co-sharer or any persons having interest in the estate or the tenure and if, in doing so, any question involving matters of civil nature arises, he shall, either of his own motion or on the application of the parties concerned, refer it to the Claims Officer.
