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[Cites 0, Cited by 0] [Section 54A(5)] [Section 54A] [Entire Act]

State of Tamilnadu - Subsection

Section 54A(5)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)Where any amount of advance compensation deposited in respect of any estate under this section exceeds or is less than the amount as recalculated in accordance with clause (a), such amount available with the Tribunal may be withdrawn by the Government, and in the case of a deficiency the Government may deposit with the Tribunal such amount as may be necessary, to make up the deficiency.