Section 40 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
40. Compensation, etc., to be paid in prescribed manner.
(1)The compensation payable to any person under this Act and the sums payable to any religious, educational or charitable institution under section 38, sub-sections (1) and (2), may be paid in such form and manner, and at such time or times, and in one or more instalments, as may be prescribed by rules made by the Government.(2)Such rules shall be subject to [the approval both of the State Legislative Assembly and of the State Legislative Council] [The words 'the approval both of the Provincial Legislative Assembly and of the Provincial Legislative Council' were substituted for the words 'the approval of the Provincial Legislative Assembly' by section 2(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1950 (Tamil Nadu Act I of 1950).].Deposit and Apportionment of Compensation
