Section 7 in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
7. Liability of occupancy tenant for payment of compensation.
(1)The amount of compensation awarded or deemed to have been awarded under this Act shall be deposited with the Collector by the occupancy tenant in accordance with the terms of the award.(2)Where the occupancy tenant makes a default in the payment of compensation or any instalment thereof in accordance with the terms of the award, the amount due may be recovered from him in the same manner as an arrear of land revenue.
