(1)The amount of compensation payable in accordance with the provisions of section 269-J for the acquisition of any immovable property shall be tendered to the person or persons entitled thereto, as soon as may be, after the property becomes vested in the Central Government under sub-section (4) of section 269-I:[Provided that in a case falling under the proviso to sub-section (1) of section 269-J, the amounts referred to in clause (i) and clause (ii) of that proviso shall be tendered to the person or persons entitled thereto, as soon as may be, after the property becomes vested in the Central Government under section 269-I, and the amount referred to in clause (iii) of the said proviso shall be tendered on the date on which it would be payable in accordance with the agreement between the parties concerned, and where such amount is payable in instalments on different dates, then in such instalments on those date:] [ Substituted by Act 22 of 1981, Section 9, for " Provided that" (w.e.f. 1.7.1982).]Provided further that in any case where a reference is or has to be made under sub-section (2) of section 269-J to the Court for the determination of the amount by which the compensation payable under sub-section (1) of that section shall be reduced or increased, the amount of such compensation as reduced or increased by the amount estimated in that behalf by the competent authority for the purposes of such reference shall be tendered as aforesaid.
