Section 10(6) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(6)On receipt of a copy of the award, the competent authority shall pay the amount awarded by the arbitrator to the persons entitled thereto [* * *] [ Omitted by G.S.R. 654, dated 23.7.1958.].[10-A. Moneys deposited in Court. [ Substituted by S.R.O. 3252, dated 30.9.1957.]- If any money is deposited in Court under rule 9(4) or rule 9(6), the Court shall deal with it in the manner laid down in sections 32 and 33 of the Land Acquisition Act, 1894 (1 of 1894).] [ Substituted by G.S.R. 1212, dated 10.12.1958.]
