- Payment of the compensation shall be made by the Collector in accordance with the award made by him under Section sixteen; or the proceeding held by him under Section eighteen, if no application be made to the Court as provided by Section nineteen; or the award made by the Court or the decision of the Judge under Section twenty-one, or, in the case of an appeal, under Section twenty-four, in accordance with the decision in appeal, as the case may be.
