14. Deposit and payment of amount.—
(1) The amount determined 3*** under section 13 shall be
deposited by the Central Government in such manner as may be prescribed with the competent authority
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[within such time as may be fixed by that authority].
(2) As soon as may be after the amount has been deposited under sub-section
(1), the competent
authority shall on behalf of the Central Government pay the amount to the person or persons entitled
thereto:
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[
Provided that where an appeal has been or is likely to be preferred under section 13 against the
order by which such amount was determined and the competent authority is satisfied for reasons to be
recorded in writing that it is necessary or expedient so to do, he may by order in writing—
(a) require the person claiming payment of such amount to furnish as a condition of receiving
such payment such security as may be specified in the order; or
(b) if such person fails to furnish such security, withhold the payment of the whole or any part of
such amount for such period as may be specified in the order.]
(3) Where several persons claim to be interested in the amount deposited under sub-section
(1), the
competent authority shall determine the persons who in its opinion are entitled to receive the amount
payable to each of them.
(4) If any dispute arises as to the apportionment of the amount or any part thereof or to any person to
whom the same or any part thereof is payable, the competent authority shall refer the dispute to the
decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land,
building, street, road or passage is situated.
1. Subs. by Act 41 of 1982, s. 6, for “on an application by either of the parties, to the arbitrator, be determines by the
arbitrator” (w.e.f. 15-5-1983).
2. Subs. by s. 2, ibid., for “arbitrator” (w.e.f. 15-5-1983).
3. The words “by the competent authority” omitted by s. 7, ibid, (w.e.f. 15-5-1983).
4. Subs. by s. 7, ibid., for “before taking possession of the land, building, street, road or passage” (w.e.f. 15-5-1983).
5. Proviso added by s. 7, ibid. (w.e.f. 15-5-1983).
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(5) Where the amount determined under section 13 by the 1[appellate authority] is in excess
of the amount determined by the competent authority, the 1[appellate authority] may award interest at
six per cent. per annum on such excess amount from the date of taking possession under section 11 till the
date of the actual deposit thereof.
(6) Where the amount determined by the 1[appellate authority] is in excess of the amount determined
by the competent authority, the excess amount together with interest, if any, awarded under
sub-section
(5) shall be deposited by the Central Government in such manner as may be prescribed with
the competent authority and the provisions of sub-sections
(2) to
(4) shall apply to such deposit.
