Section 50(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)[ After the notified date and until the compensation is finally determined and deposited in pursuance of this Act, interim payments shall be made by the Government every fasli year prior to the fasli year in which the said deposit is made, to the principal landholder and to the other persons referred to in section 44, sub-section (1), as follows.] [Substituted for the original sub-section by section 16(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956), which was deemed to have come into force on the 1st July of 1954.]
