Section 19(3) in Kerala Land Acquisition Act, 1961
(3)In every case under sub-section (1), the Collector may, on a request in wilting by all the parties interested and on furnishing sufficient security, after such summary enquiry as be may think fit to institute and after satisfying himself that the parties are lawfully entitled to receive the compensation, pay a sum not exceeding fifty per cent of the probable compensation that may he finally awarded in respect of such acquisition, provided that no payment shall be made where there is a dispute as regards the person entitled to the compensation The advance compensation paid under this sub-section shall he adjusted towards the final compensation payable under the award.
