Section 9(2) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(2)Compensation for requisitioned property, other than agricultural land, shall be paid by the competent authority quarterly in arrears. In the case of agricultural land, the compensation shall be paid either annually or on release of the land whichever is earlier. The compensation shall be paid either in cash or by cheque at the discretion of the competent authority.
