(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 ordered by the Collector under [**] [Repealed by Act 20 of 1954.]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.(2)The amount of compensations so payable in terms of a Compensation Assessment-Roll as finally published shall be paid in case or in bonds or partly in cash and partly in bonds. The bonds shall be either negotiable or non-negotiable and non-transferable and be payable in [forty equal instalments] [Substituted by Act 20 of 1954.] to the person named therein and shall carry interest at two and a half per centum per annum with effect from the date of issue.(3)The Compensation Officer shall in the prescribed manner tender payment of the compensation so payable in cash or in bonds to the person or persons entitled thereto according to the Compensation Assessment-Roll as finally published and shall pay it to such person or persons unless prevented by some one or more of the contingencies mentioned in sub-section (4) or sub-section (5).(4)[ If the estate or tenure in respect of which the compensation is payable is held by a limited owner or the holder of a life interest, the Compensation Officer shall keep the amount of compensation in deposit with the Collector of the district and the Collector shall direct the payment of the interest accruing on the amount of compensation to the limited owner or the holder of the life interest during his life time. Such amount shall remain deposited with the Collector until the [amount of compensation] [Sub-section (4) repealed and sub-section (5) re-numbered as (4) by Act 20 of 1954.] or portion thereof after making payments, if any, under the proviso to this sub-section is made over to any person or persons becoming absolutely entitled thereto:Provided that nothing in this sub-section shall be deemed to affect the right of any limited owner or the holder of a life interest to apply to the District Judge for the payment of a part of the [amount of compensation] [Substituted by Act 20 of 1954.] to defray any expenses which may be necessary to meet any legal necessity.]
