Section 36 in Maharashtra Industrial Development Act, 1961
36. Payment of compensation.
(1)Where the amount of compensation is determined by agreement, the State Government shall pay such amount to the person or persons entitled thereto.(2)Where the amount of compensation is determined by the Collector under the provisions of section 33, State Government shall tender payment of the compensation determined to the persons entitled thereto according to such determination and shall pay to them unless prevented by someone or more of the contingencies mentioned in sub-section (3).(3)If the persons entitled to compensation according to the decision of the Collector do not consent to receive it, or if there be no person competent to alienate the land or if there be any disputes as to the title to receive the compensation, the State Government shall deposit the amount of the compensation so determined [to the Authority] [Substituted 'in the Court' by Maharashtra Act No. 27 of 2019, dated 23.7.2019.]:Provided that, any person admitted to be interested may receive such payment under protest as to the sufficiency of the amount of compensation:Provided further that, nothing herein contained shall affect the liability of any person, who may receive the whole or any part of any compensation determined under this Chapter, to pay the same to the person lawfully entitled thereto.
