Section 5 in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5.
(1)Where the amount of compensation determined under these rules is in respect of matters other than rent the Compensation Officer shall make an order assessing such amount and shall direct the same to be paid to the person in whose favour the order has been made under rule 4 within such reasonable time as the Compensation Officer may in each case specify in such order.(2)Where the amount of compensation determined under these rules is in respect of rent only, the State Government may direct the tenant to pay the amount of rent direct to the person in whose favour the order has been made under rule 4.
