Report No. 10
93. Section 29.-
We have modified section 29 by providing that the court shall apportion the amount according to the interests of each person and specify the amount due to each person in the final order. We have also provided that it will be open to each person to execute the final order to the extent of the amount due to him without the consent or concurrence of the other persons interested in the compensation awarded.
94. We have added a new section1 to provide that the final order of the court shall be executable as if it were a decree of the civil court and the provisions of the Code of Civil Procedure relating to execution shall apply to the same. But execution shall not issue against the Government or any officer of Government, unless the order remains unsatisfied for a period of 3 months from its date.
1. Section 59, App I.
95. Another provision1 has been added to the effect that when there is no person competent to alienate the land acquired, the Collector shall, within 4 months of the official order of the Court, deposit in Court the amount directed to be paid as compensation.
1. Section 55, App I.
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