Section 28(1) in The Rajasthan Land Acquisition Rules, 1956
(1)In giving notice of the award under subsection (2) of section 12 and tendering payment under sub section (1) of Section 31 to such of the persons interested as were not present personally or by their representatives when the award was made, the Collector shall require them to appear, personally or by representatives, by a certain date, to receive payment of the compensation awarded to them, intimating also that no interest will be allowed to them, if they fail to appear.
