(1)The amount to be met from the Kudikidappukar's Benefit Fund under Subsection (8) of Section 80A, shall be made available to the Land Tribunal in twelve equal annual instalments for payment to the persons entitled thereto;[***] [Omitted by Act No. 16 of 1989.](2)The Land Tribunal shall pay the amount of each instalment made available to it under Sub-section (1) to the persons entitled thereto on such date and in such manner as may be prescribed.
