Section 31 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
31. Compensation.
(1)The Government shall deposit in the office of the Tribunal, the compensation payable under this Act in such form and manner and at such time or times and in one or more instalments as may be prescribed by rules made under section 30:Provided that the Government shall be entitled to deduct from the amount to be deposited-(a)all moneys, if any, still remaining due, to them-(i)in respect of any amount payable by the janmi including assessment, if any, to the Government;(ii)in respect of any claim which was secured immediately before the appointed day by a mortgage of, or a charge on, the janmam estate or any portion thereof;(b)all interim payments deposited under sub-section (4) of section 40 in excess of the amounts finally found to be payable under that section:Provided further that where the total amount of the compensation payable in respect of any janman estate stands altered after the deposit referred to above has already been made, the Government may deposit the difference or withdraw the same from the deposit already made or otherwise adjust the same in such manner and at such time or times as may be prescribed and the provisions of sections 32 to 39 and of sections 41 and 42 shall apply to the amount finally under deposit and to this extent the Tribunal or the Special Appellate Tribunal, as the case may be, shall be competent to revise its orders, if any, already passed.(2)On the making of such deposit, the Government shall be deemed have been completely discharged in respect of all claims to, or enforceable against, the compensation aforesaid.
