Section 17(2) in Kanam Tenancy Abolition Act, 1976
(2)If any sum in excess of the amount of an installment is paid, it shall be credited in reduction of the total amount due, the number of future installments being, if necessary, reduced, but no postponement of subsequent installments shall be permitted, nor shall the alteration in the amounts of subsequent installments allowed except in the final installment, if such alteration is necessary to adjust the balance due..
