Section 23 in Chhattisgarh State Rajmarg Adhiniyam, 2003
23. Rights and interests when to be extinguished.
(1)Whenever an order under sub-section (1) of Section 22 is passed, the Collector shall tender payment and compensation determined by him to the persons entitled thereto.(2)If any person entitled to receive the compensation does not consent to receive or if there be any dispute as to the title to receive the compensation or as to the apportionment of it, the Collector shall deposit the amount of compensation in the Court to which a reference under Section 24 would be made :Provided that any person admitted to be interested may receive such payment under protest:Provided further that no person who has received that amount otherwise than under protest shall be entitled to make any application under Section 24 :Provided also, that nothing contained shall affect the liability of any person who may receive the whole or any part of compensation determined under this Act to pay the same to the person lawfully entitled thereto.
