(1)The amount determined under section 12 shall be deposited by the State Government in such manner as may be prescribed by rules made in this behalf, with the competent authority before taking possession of the land.(2)As soon as may be after the amount has been deposited under sub-section (1), the competent authority shall, on behalf of the State Government, pay the amount to the person or persons entitled thereto.(3)Where several persons claim to be interested in the amount deposited under sub-section (1), the competent authority shall determine the persons who in its opinion are entitled to receive the amount payable to each of them.(4)If any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land is situated.(5)Where the amount determined under section 11 by the arbitrator is in excess of the amount determined by the competent authority, the arbitrator may award interest at the rate of nine per cent per annum on such excess amount from the date of taking possession under section 8 till the date of the actual deposit thereof.(6)The amount determined by the arbitrator in excess of the amount determined by the competent authority, together with interest, if any, shall be deposited by the State Government in such manner as may be prescribed by rules made in this behalf, with the competent authority and the provisions of sub-sections (2) to (4) shall apply to such deposit.
