Section 11 in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
11. Disbursement of money by the Commissioner to claimants.
(1)After admitting a claim under this Act, the amount due in respect of each share acquired by virtue of this Act, shall be paid by the commissioner to the person or persons to whom such sums are due, and such payment, the liability of the State Government in respect of the share so acquired shall stand discharged.(2)The Commissioner shall also apportion amongst the shareholders, the amount paid to him by way of interest under sub-section (3) of Section 7, and such apportionment shall be made on the basis of the amount due to each shareholder.
