Section 21 in The Orissa Seaward Artillery Practice Rules, 1967
21.
If the person who is entitled to receive the compensation or any portion thereof (a) is a minor, (b) is of unsound mind, or (c) has only a limited interest in the land or other property which has suffered damage, the orders of the Collector shall be obtained as to the manner of payment. If any money is deposited with the Collector, the Collector shall deal with it in the manner laid down in Sections 32 and 33 of the Land Acquisition Act, 1894.
