Section 109 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
109. Payment of compensation.
(1)Where there is no dispute between the claimants as to their respective shares in the compensation, the Land Reforms Officer shall make payment to them in accordance with their respective shares.(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.
