(2)Reference to Civil Court where amount of compensation agreed to or settled by Court, but dispute as to its apportionment. - When the persons interested in such property, to which damage has been caused as aforesaid, agree to accept the amount of compensation assessed by the Commissioners, but a dispute arises as to the apportionment of the same or any part thereof;or when the amount of compensation has been settled by the Court on a reference under clause (1) of this section, and a similar dispute arises;the Commissioners shall refer such dispute to the decision of the Civil Court; and the provisions of Part IV of the said Land Acquisition Act shall apply to any reference so made.
