Section 40(8) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(8)If the aggregate interim payment determined under sub-section (6) is less than the aggregate amount already deposited, the excess amount deposited shall be deducted by the Government from the amount of the compensation finally determined and the balance shall be deposited in the office of the Tribunal.
