Section 34(2) in The Rajasthan Land Acquisition Rules, 1956
(2)Where any amount has been deposited with the Collector under sub-rule (1), the Collector shall tender payment of amount so deposited to the person interested who, in the opinion of the Collector, are entitled to receive payment of compensation under sub-section (1) of section 31 of the Act, and shall, pay it to them unless prevented by same one or more of the contingencies mentioned in sub-section (2) of section 31 of the Act, subject to the following condition namely;-(i)the execution of any agreement by such receipient that the amount received by him would be adjusted against the compensation finally awarded and that where the amount received by him exceeds the amount of the compensation finally awarded, the excess amount shall be recoverable from him as an arrear of land revenue and that he shall not claim any interest under the provisions of the Act in respect of the amount received by him under this sub- ride; and(ii)the execution of a bond by each recipient with or without security as the Collector may decide, undertaking to indemnify the State Government against any claim for compensation or part thereof by any other person.
