(5)If the landlord making an application under clause (a) or clause (b) of sub-section (1) tenders to any person, whose holding or interest or part thereof is being acquired such sum as the Deputy Commissioner has determined as compensation under sub-section (2) and such person refuses the same, the Deputy Commissioner may, on the landlord depositing the said sum with the Deputy Commissioner, give possession of such holding or interest to the landlord in the prescribed manner.
