- On receipt of an application for compensation made under section 110A, the Claims Tribunal shall, after giving the parties an opportunity of being heard [hold an inquiry into the claim or, as the case may be, each of the claims and, subject to the provisions of section 109B, may make an award] [Substituted by Act 47 of 1982, section 18 (a) (w.e.f. 1.10.1982).] determining the amount of compensation which appears to it to be just and specifying the person or persons to whom compensation shall be paid; and in making the award the Claims Tribunal, shall specify the amount which shall be paid by the insurer [or owner or driver of the vehicle involved in the accident or by all or any of them, as the case may be] [Inserted by Act 56 of 1969, section 60 (w.e.f. 2-3-1970).]:[Provided that where such application makes a claim for compensation under section 92A in respect of 'the death or permanent disablement of any person, such claim and any other claim (whether made in such application or otherwise) for compensation in respect of such death or permanent disablement shall be disposed of in accordance with the provisions of Chapter VIIA.] [Inserted by Act 47 of 1982, section 18 (b) (w.e.f. 1.10.1982).]
