Section 16(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)The State Government shall, within a period of six months from the date of the order of the competent authority determining the amount to be paid under section 12, or, in a case where an appeal has been preferred against such order under section 13 or where a revision has been preferred under section 15, within a period of six months from the date of the final order of the appellate or revisional authority, pay the amount referred to in section 12 to the person or persons entitled thereto.
