Section 10(a) in The Evacuee Interest (Separation) Act, 1951
(a)in the case of any claim of a co-sharer or partner, -(i)direct the custodian to pay to the claimant the amount of money assessed in respect of his share in the composite property or deposit the same in a civil court having jurisdiction over such property and deliver possession of the property to the Custodian and the claimant may withdraw the amount in deposit in the civil court; or(ii)transfer the property to the claimant on payment by him of the amount of money assessed in respect of the share of the evacuee in the property; or(iii)sell the property and distribute the sale proceeds thereof between the Custodian and the claimant in proportion to the share of the evacuee and of the claimant in the property; or(iv)partition the property according to shares of the evacuee and the claimant and deliver possession of the shares allotted to the evacuee and the claimant to the Custodian and the claimant respectively;
