Section 29(6) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(6)after the compensation has been finally determined, the Government shall ascertain the aggregate interim payment which would have been due in respect of the inam under sub-sections (2) and (3) for the fasli years concerned, if the compensation as finally determined had been adopted instead of the compensation as roughly estimated.
