(3)For the purpose of ensuring that the total amount of debt payable under Chapter IV of the Act does not exceed the amount of compensation payable in respect of such interest, as provided in Section 24(5) the Claims Officer shall communicate to the Compensation Officer concerned the amount of principal and interest, if any, payable to the creditor, or if there are more than one creditor, the amount of principal and interest, if any, payable to each creditor in respect of such interest under Chapter IV that may have been tentatively determined by him, keeping in view the amount of compensation tentatively determined by the Compensation Officer and communicated by him to the Claims Officer under sub-rule (2).]
