Section 30 in The Rajasthan Land Acquisition Rules, 1956
30. Procedure for payment of compensation in cases covered by section 30 or section 35.
- The procedure laid down as to the payment of the compensation money in cases of reference under section 18 shall apply also to reference under section 30 or subsection (5) of section 35. The compensation money or if any of the parties are willing to accept payment of their shares and payment to them is admissible, the portion of it which is in dispute and cannot be paid away, shall be deposited in court when the reference is made.
