Section 7(4) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(4)Where any person aggrieved by an award has preferred an appeal under section 8, eighty per cent of the amount as determined by the award of the arbitrator shall be paid within a period of three months from the date of the award, and the balance amount, if any, due in accordance with the order of the Tribunal under section 8 shall be paid within a period of three months from the date of such order.
