Section 8(2) in Telangana Housing Schemes (Acquisition of Land) Act, 1961
(2)If they refuse to receive it, or if there be no person competent to alienate the land, or if there be any dispute as to the right to receive compensation or as to the apportionment of it, the prescribed authority shall deposit the amount of the compensation in the court, and the court shall deal with the amount so deposited in the manner laid down [in sections 32 and 33 of the Land Acquisition Act, 1894 (Central Act I of 1894)] [Central Act I of 1894 is repealed and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013) is in force.].
