Section 31(6) in Tamil Nadu Lease Holds (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 lease-hold under sub-sections (2) and (3) for the fasli years concerned, if the basic annual sum as finally determined had been adopted instead of the basic annual sum as roughly estimated.
