(2)If they do not consent to receive it, or if there is no person competent to alienate the land, or if there is any dispute as to the title to receive the compensation or as to the apportionment of it, the Collector shall deposit the amount of the compensation in the Court to which a reference under section 18 would be submitted:Provided, first, that any person admitted to be interested may receive such payment under protest as to the sufficiency of the amount:Provided, secondly, that no person who has received the amount otherwise than under protest shall be entitled to make any application under section 18:Provided, thirdly, that nothing herein contained shall affect the liability of any person, who may receive the whole or any part of any compensation awarded under this Act, to pay the same to the person lawfully entitled thereto.
