Section 15A(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(1)The compensation payable in respect of every lease-hold shall be paid in one lump sum in cash, not later than nine months from the date on which the settlement operations in respect of the lease-hold are completed, or where the date is earlier than the date of expiry of the period of fasli years referred to in section 21 of the Act, not later than nine months from the latter date:Provided that where the amount of the compensation stands altered as a result of any order under section 24 of the Act or otherwise, after the payment referred to has been made, the amount of any deficiency in the payment already made may be paid at any time, and as soon as may be after the said alteration, and the amount of any excess in the payment already made by way of deposit under sub-rule (2) may be withdrawn at any time and as soon as may be after the said alteration.
