Section 9(4) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(4)If the owner of the property is not readily traceable or if there be no person competent to alienate the property or if the ownership of the property is in dispute or if there be any dispute as to the title to receive the compensation or as to the apportionment of the amount offered as compensation, the competent authority shall deposit in Court the amount of the compensation as determined by him under clause (a) of sub-section (1) of section 8. The competent authority shall at the same time submit to the Central Government a report setting forth the full facts of the case with all connected papers and apply for the appointment of an arbitrator. Where the compensation is recurring, the competent authority shall, in case covered by this sub-rule, deposit the amount in Court from time to time in arrear as it falls due.
