Section 9 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
9. Part payment of compensation pending determination.
(1)The prescribed authority shall, within one month from the date of publication of this Act in the Tamil Nadu Government Gazette-(a)tender payment of eighty per centum of the compensation for the scheduled land as estimated by the prescribed authority (hereafter in this section referred to as "the amount") to the persons entitled thereto, and(b)pay the amount to them unless prevented by some one or more of the contingencies mentioned in sub-section (2) of section 22, and where the prescribed authority is so prevented, the provisions of section 22, sub-section (2) (except the second proviso thereto) shall apply to the payment of compensation under that section.(2)The amount paid or deposited under sub-section (1) shall be taken into account for determining the amount of compensation required to be paid under this Act and where the amount paid or deposited exceeds the compensation determined under section 6, the excess may, unless refunded within three months from the date of the order under sub-section (6) of section 6, be recovered as an arrear of land revenue.
