(5)If the person in possession of the land in which the kudikidappu is situate or the landowner or the intermediary, if ariy, of the land is liable to pay any amount to the kudikidappukaran towards the price of the homestead or the cost of shifting the kudikidappu, the Land Tribunal shall in passing orders on the application for purchase set off such amount against the purchase price payable to such person.
