Section 17 in The Punjab Development of Damaged Areas Act, 1951
17. Deposit of compensation in Treasury.
(1)The amounts due to persons who may not be competent to alienate the land for which compensation has been awarded, or the amounts due in respect of the land which is subject to a disputed title, shall be deposited in the local Treasury.(2)In the case of persons incompetent to alienate the land acquired under this Act, the amount of compensation due may be invested by the Collector in the purchase of other lands to be held under the like title and conditions of ownership as the land in respect in which such money shall have been deposited was held or, if such purchase cannot be effected, forthwith in Government securities. The interest accruing of such money may also be deposited and invested in the same way until the same be applied in the manner aforesaid.(3)Nothing in this section shall preclude the Collector from making payment of compensation due to any person incompetent to alienate the same, or from transferring the land or securities purchased under sub-section (2), to such person after the cessation of his disability or, during such disability, to any person competent to receive the same under any law for the time being in force or on an order of a competent civil court.
