Section 10(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(2)Where any property is sold under sub-section (1), the sale proceeds shall, after deducting the expenses of the sale and the amount, if any, due to the State Government, local authority, Government company or corporation, as the case may be, on account of arrears of rents, damages or costs, be paid to such person or persons as may appear to the Deputy Commissioner to be entitled to the same :Provided that where the Deputy Commissioner is unable to decide as to the person or persons to whom the balance of the amount is payable, or as to the apportionment of the same, he may refer such dispute to the court of competent jurisdiction for a decision thereon.
