Section 6 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
6. Payment of compensation.
(1)The compensation awarded under this Act shall either be paid in cash to the ala malik or be deposited with the Collector by the adna malik, or, as the case may be, partly by the Government and partly by the adna malik within a period of one year from the date of the award.(2)Where the adna malik makes a default in the payment of compensation or any instalment thereof in accordance with the terms of the award, the amount due may be recovered from him in the same manner as an arrears of land revenue.
