Section 30 — Dispute as to apportionment.
The Works of Defence Act, 1903
When the amount of compensation has been settled under section 12, if any dispute arises as to the apportionment of the same or any part thereof, or as to the persons to whom the same or any part thereof is payable, the Collector may refer such dispute to the decision of the Court.Open in Lexace · Ask the AI about this section