Section 27 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
27. Period within which compensation need be paid.
- The compensation in respect of an inam estate shall be paid not later than nine months from the date on which the settlement operations in respect of the inam estate are completed or where the date is earlier than the date of expiry of the period of fasli years referred to in section 27, not later than nine months from the latter date:Provided that where the amount of the total compensation stands altered as a result of any order under section 34, or otherwise after the payment or payments referred to above, have been made the amount or the amounts of any deficiency in the payment or payments already made may be paid at any time, and as soon as may be after the said alteration, and the amount or amounts of any excess in the payment or payments already made by way of deposit under sections 36 and 45 may withdrawn at any time and as soon as may be after the said alteration.
