Section 17(2) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(2)If the persons interested entitled thereto shall not consent to receive it or if there be any dispute as to the sufficiency of the amount of compensation or the title to receive it or the apportionment thereof, the Central Government shall deposit the amount of compensation with the Tribunal :Provided that any person admitted to be interested may receive such payment under protest as to the sufficiency of the amount :[Provided further that every person who claims to be an interested person (whether such person has been admitted to be interested or not) including the person referred to in the preceding proviso shall be entitled to prefer a claim for compensation before the Tribunal :Provided also that no person who has received the amount otherwise than under protest shall be entitled to prefer any such claim before the Tribunal.] [Substituted by Act 54 of 1971, a. 6, for second proviso]
