(2)If the person entitled to receive the compensation shall not consent to receive it or if there be any dispute as to the title to receive the compensation or as to the apportionment of it, the Collector shall deposit the amount of compensation in the Court to which a reference under Section 24 would be submitted :Provided that any person admitted to be interested may receipt such payment under protest as to the sufficiency of the amount ;Provided further that no person who has received that amount otherwise that under protest shall be entitled to make any application under Section 24 :Provided also, that nothing herein contained shall affect the liability of any person ho may receive the whole or any part of compensation determined under this Act to pay the same to the person lawfully entitled thereto.
