Section 10 in The Rajasthan Land Development Corporation Rules, 1977
10. Payment or deposit of Compensation.
(1)The Corporation shall tender payment of the compensation so determined to the person entitled thereto unless prevented by any one of the contingencies mentioned in the next sub-rule.(2)If the person/s entitled to compensation, according to the decision of the Collector does/do not consent to receive it and if there is any dispute as to the title to receive the compensation, the Corporation shall deposit the amount of compensation in Appellate tribunal having jurisdiction:Provided that any person admitted to be interested may receive such payment under protest as to the sufficiency of the amount of compensation:Provided further that nothing herein contained shall affect the liability of any person who may receive the whole or part any compensation determined to pay the same to the person lawfully entitled thereto.Chapter-IV Enquiry by the collector under section 32 of the Act
