Section 109(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Where there is a dispute between the claimants as to their respective shares in the [amount] [Substituted for the word 'compensation' by section 19 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.], the Land Reforms Officer shall make payment to them in accordance with the adjudication of the Civil Court under section 107.
