Section 41 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
41. Compensation to be deposited in Office of Tribunal.
(1)The Government shall deposit in the office of the Tribunal, the compensation in respect of each estate as finally determined under section 39, 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 40:[Provided that the Government shall be entitled to deduct from the amount to be deposited -] [Substituted by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Art XIIV of 1956), which was deemed to have come into force on the 19th April 1949.](a)the advance compensation referred to in section 54-A, sub-section (1);(b)all moneys, if any, still remaining due to them -(i)in respect of peshkash, quit-rent, jodi or other dues of a like nature, or(ii)in respect of any claim which was secured immediately before the notified date by a mortgage of, or a charge on, the estate or any portion thereof;(c)the whole or any portion of the rents and excess collections referred to in sub-clause (i) of clause (a) of sub-section (7) of section 50, which cannot be adjusted by deduction under the said sub-section; and(d)all interim payments deposited under sub-section (5) of section 50 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 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 42 to 49, and sections 51 and 52 shall apply to the amount finally under deposit, and to this extent the Tribunal or the Special 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 to have been completely discharged in respect of all claims to, or enforceable against, the compensation aforesaid.
