- (i) On the determination of the compensation by agreement under section 27, or(ii)on making of an award under section 28, or(iii)if a reference is made under section 35 against such an award, after the decision of the Authority under that section, the Highway Authority shall make the payment of compensation awarded to person entitled thereto in accordance with the agreement, its award or the decision of the Authority empowered to decide reference under section 35, as the case may be. The provisions of sections 31 to 34 (both inclusive) of the Land Acquisition Act, 1894, shall mutatis mutandis, apply to such payment.
