Section 27 in The Rajasthan Land Acquisition Rules, 1956
27. Payment of compensation when made.
- As soon as the award has been announced the Collector shall proceed to pay the compensation awarded to those persons who are present and who accept the award. Sufficient notice shall be given to enable all payees lo assemble at the place where they will receive their dues, but no time should be wasted in useless endeavors to secure the attendance of absentees. A note shall be made of the names of those persons who refuse to accept the amount awarded or accept it under protest. As far as possible, payment of compensation should be made at the time of award, as most of the persons interested will then be present.
