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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(7)(c) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(c)If the aggregate interim payment determined under clause (a) is less than the aggregate amount already deposited under sub-section (5), the excess amount deposited shall be deducted by the Government from the amount of compensation finally determined and the balance shall be deposited in the office of the Tribunal.