Report No. 10
13. Payment of compensation or deposit of sum in court.-
(1) On making an order under sub-section (3) of section 12, the collector shall, subject to the provisions of sub-section (2), within one month from the date of the order, tender payment of the compensation fixed by him to the persons interested entitled there to and pay it to them.
[Section 31(1), L.A.A.]
(2) If they shall not consent to receive it, or if there be no person competent to alienate the land, or if there be any dispute as to the title to receive the compensation or as to the apportionment of it, the Collector shall deposit the amount of the compensation in the court, and give notice of such deposit to the persons interested entitled to the amount.
[Section 31(2), main para, L.A.A.]
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