Section 10(3) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
(3)If the persons entitled to amount according to the decision of the Collector do not consent to receive it, or if there be no person competent to alienate the land or if there be any disputes as to the title to receive the amount, the Government shall deposit the amount so determined in the Court:Provided that any person admitted to be interested may receive such payment under protest as to the sufficiency of the amount:Provided further that nothing herein contained shall affect the liability of any person, who may receive the whole or any part of any amount determined under this Chapter, to pay the same to the persons lawfully entitled thereto.
