Section 50(4) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(4)In respect of each subsequent fasli year, they shall together be entitled to the amount estimated under sub-section (3) to be [one-half of the basic annual sum] [Substituted for the words 'basic annual sum' by section 7(b) of the Tamil Nadu Act XXXIV of 1954, which was deemed to have come into force on the 1st July 1954.], unless data for the better calculation thereof have since become available, in which case the amount to be paid shall be revised by the Government with reference to such data:[Provided that if, for any reason, the whole or any portion of the rents and excess collections referred to in the proviso to sub-section (3) was not deducted in pursuance of that proviso, the amount remaining undeducted shall be deducted from the amount payable under this sub-section:] [Added by section 7(b) of the Tamil Nadu Act XXXIV of 1954, which was deemed to have come into force on the 1st July 1954.]Provided further that in a case where, after the deposit in pursuance of section 54-A has been made, the balance of compensation is deposited in instalments, they shall together be entitled in any year only to an amount which bears to the total basic annual sum the same proportion as the balance of compensation outstanding in that year bears to the total compensation.[(4-A) If the amount deposited under section 54-A is, on subsequent calculation either because data for better calculation have since become available or because of mistake in the method of calculation adopted before the deposit was made under that section, found to be in excess of the amount that should properly have been deposited, such excess shall also be deducted out of the amounts to be deposited under sub-section (3) or sub-section (4):Provided that the amounts deducted in pursuance of this sub-section and in pursuance of the proviso to sub-section (3), or as the case may be, the first proviso to sub-section (4) shall not in any fasli year exceed fifty per cent of the sum to be deposited under sub-section (4) in that fasli year.] [Inserted by section 16(iii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956), which was deemed to have come into force on the 1st July 1954.]
