Report No. 62
Chapter 4
Distribution of Compensation
4.1. Section 8.-
Once compensation is computed in accordance with the provisions of the Act, the next important question that arises is the distribution of the amount so computed. In the case of death, the persons entitled are the dependants as defined in the Ace1 but every dependant is not necessarily entitled to claim a right of participation in the compensation. It is for the Commissioner to decide whether a particular dependant2 should be allowed to do so and if he is allowed, then what share should be apportioned to him. The provisions of section 8 which deals with the subject are of importance.
1. Section 2.
2. Section 8(5).
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