Section 40(6) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(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 janmam estate under sub-sections (2) and (3) for the agricultural years concerned, if the basic annual sum as finally determined had been adopted instead of the basic annual sum as roughly estimated.
