(1)Whenever an order of determination is made by the Collector under sub-section (1) of section 17 and becomes final under the provisions of that section, the Collector shall tender payment of compensation determined by him to the persons entitled thereto according to the said determination unless prevented by the contingency mentioned in the next sub-section.(2)If the persons entitled to receive the compensation shall not consent to receive it, or if there be no person competent to alienate the land, 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 19 would be submitted :Provided that any person admitted to be interested may receive such payment under protest as to the sufficiency of the amount :Provided further that no person who has received the amount otherwise than under protest shall be entitled to make any application under section 19.Provided also that nothing herein contained shall affect the liability of any person who may receive the whole or any pan of compensation determined under this Act, to pay the same to the person lawfully entitled thereto.(3)Whenever the amount of compensation is tendered, paid or deposited in the court, the right or interest in the land sought to be extinguished under section 15 shall thereupon stand extinguished free from all encumbrances and the State Government or the Highway Authority shall be free to enforce the provisions of this Act over such lands.
