(2)Before making any declaration under sub-section (1) , the collector shall, without prejudice to the provisions of section 15, 17 and 18.(a)tender payment of eighty percentum of the compensation for extinguishment of right or interest in the land as estimated by him to the persons interests thereto, and(b)pay to them unless prevented by some one or more of the contingencies mentioned in section 18, sub-section (2) and where the Collector is so prevented. the provisions of section 18 sub-section (2) except the second provision thereto shall apply to the payment of compensation under that section.
