Section 11 in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
11. Payment of compensation.
- The compensation determined under section 10 shall, after deducting therefrom the amounts, if any, referred to in clause (iii) of section 3, be paid in cash to the person or persons to whom it is payable, but if any such person refuses to accept payment, the amount payable to him shall be deposited by the Collector in a competent civil court.
