32A. [ Payment of an amount not exceeding fifty per centum of the compensation. [Inserted by Act 16 of 1959.]
- Where the Compensation Officer considers that delay is likely to occur in payment of compensation under Section 32, he may subject to the provisions of Section 32B, pay in the manner, so far as may be applicable, provided in Section 32, to the person entitled thereto under this Act a sum not exceeding 50% of the approximate amount of compensation payable to him under Section 32 calculated in the manner prescribed in this behalf:Provided that if, subsequently it is found by the Compensation Officer or the Collector that any amount has been paid to any person in excess of the amount payable to him under Section 32 or that the person to whom the amount has been paid was not entitled to it under this Act, the amount so paid shall after giving the person concerned a reasonable opportunity of being heard, be recoverable from him together with interest at 6 ¼ percent per annum as if it were a public demand.
