(3A)[ In an application under Sub-section (3), the applicant shall offer to deposit, whenever called for, eighty seven and a halt per cent of the [amount of compensation payable for acquisition of land] [Substituted by Act No. 35 of 1969.] equal to the extent of the existing kudikiduppu subject to a minimum of three cents if within the limits of a city or major municipality or ten cents if in any panchayat area or township.
