Section 9(2) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(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.
