Section 45(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(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 sub-section (1) of section 39 as follows:-
