Section 19 in Assam Land (Requisition and Acquisition) Rules, 1964
19. Apportionment of compensation in case of dispute.
- If any dispute arises as to the apportionment of the amount payable to the owner under Rule 18, the Deputy Commissioner or any officer authorised under Section 3 shall keep the amount in 'revenue deposit' until the disputes are finally disposed of by him, and on such disposal shall pay to the person or persons concerned the amount due to him or them.
