(1)Where after the vesting of his estate or tenure and before the commencement of the Bihar Land Reforms (Amendment) Ordinance, 1973 and the date of payment of final compensation under sub-section (2) of Section 32, any ad-interim payment has been made to any outgoing intermediary in excess of 2 ½ per cent per annum of the amount of compensation payable under Section 32, such excess amount shall be deducted from the compensation payable to him.
