Section 7 in The Tamil Nadu Acquisition of Hoardings Act, 1985
7. Manner of payment of amount for the hoarding acquired.
(1)The amount determined under section 5 shall be given by the Government to the person interested.(2)Where the amount has been fixed by agreement, it shall be paid in accordance with the terms of the agreement within a period of three months from the date of the agreement.(3)Where the amount has been determined by an award of the arbitrator under section 5 and where no appeal has been preferred under section 8, the amount shall be paid within a period of three months from the date of the award.(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.
