Section 17(1) in Kanam Tenancy Abolition Act, 1976
(1)The kanam tenant shall be liable to pay to the Government, the compensation due from him under section 16 in sixteen equal half yearly installments with interest at four and a half per centum per annum, the first installment commencing from such date as the Government may notify, provided that nothing in this sub-section shall be deemed to preclude a kanam tenant from paying at any time a large sum than the amount of an installment or from paying the whole amount due in one installment.
