Section 14(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(2)Such reimbursement shall be made in such number of instalments, at such place, in such manner, on such date and with interest at such rate as may be prescribed:Provided that an occupant of the kudiyiruppu shall be entitled to pay the entire amount with a rebate of five per cent within the prescribed period from the date on which he becomes liable to pay the compensation:Provided further that an occupant of the kudiyiruppu shall be entitled to pay, at any time, any sum in excess of the instalment and such excess shall be adjusted towards the subsequent instalment or instalments.
