Section 35(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)The compensation payable to any person under this Act and the sums payable to any religious, educational or charitable institution under sub-sections (1) and (2) of section 32, may be paid in such form and manner, and at such time or times, and in one or more instalments, as may be prescribed.Deposit and Apportionment of Compensation
