Section 29(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(1)In cases falling under section 19, if the compensation payable is not finally determined and deposited in pursuance of this Act before the close of the fasli year in which the appointed day falls, interim payments in respect of the inam shall be deposited by the Government in the office of the Tribunal every fasli year prior to the falsi year in which the deposit is made.
