(1)When the time within which appeals under Section 27 may be made in respect of any entry in or omission from a Compensation Assessment-Roll has expired or where any such appeal has been made under that Section and the same has been disposed of, the Compensation Officer shall proceed to make payment, in the manner provided in this Section, to the proprietors, tenure-holders and other persons who are shown in such Compensation Assessment-Roll as finally published under Section 28 to be entitled to compensation of the compensation payable to them in terms of the said roll after deducting from the amount of any compensation so payable any amount which has been [paid under Section 32A or has been] [Inserted by Act 16 of 1959.] ordered by the Collector under [**] [Repealed by Act 20 of 1954.] clause (c) of Section 4 [or under any other Section] [Inserted by Act 16 of 1959.] to be so deducted.
