Section 32(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)There shall be payable by the Government as compensation on the completion of every twelve months from the date of taking possession until the date referred to in sub-section (2) of section 31-(a)in respect of such land as is referred to in clause (a) of sub-section (1), the amount determined under sub-clause (i) of that clause to the owner and the amount determined under sub-clause (ii) thereof to the tenant; and(b)in respect of any other land, the amount determined under clause (b) of sub-section (1) to the owner.
