Section 29 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
29. Interim payments to inamdar and others.
(1)In cases falling under section 19, if the compensation payable is not finally determined and deposited in pursuance of this Act before the close of the fasli year in which the appointed day falls, interim payments in respect of the inam shall be deposited by the Government in the office of the Tribunal every fasli year prior to the falsi year in which the deposit is made.(2)In respect of the falsi year in which the appointed day falls, the interim payment to be deposited shall be one-twentieth of the compensation payable, as roughly estimated by the Government, after deducting thereform the income from the inam actually derived by the inamdar before the appointed day in respect of that fasli year.(3)In respect of each of the subsequent falsi years, the interim payment to be deposited shall be one-twentieth of the compensation payable, roughly estimated as aforesaid.(4)The Government shall deposit all such amounts in the office of the Tribunal and the Tribunal shall, after such inquiry, if any, as it thinks fit apportion the amounts among the persons, entitled to any portion thereof, as far as possible in accordance with the value of their respective interests.(5)On the making of such a deposit, the Government shall be deemed to have been completely discharged in respect of all claims, to, or enforceable against, the amount so deposited.(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 inam under sub-sections (2) and (3) for the fasli years concerned, if the compensation as finally determined had been adopted instead of the compensation as roughly estimated.(7)If the aggregate interim payment thus determined exceeds the aggregate interim payment already deposited, the balance with interest thereon at three per cent per annum shall be deposited by the Government with the Tribunal along with the compensations finally determined.(8)If the aggregate interim payment determined under sub-section (6) is less than the aggregate amount already deposited, the excess amount deposited shall be deducted by the Government from the amount of compensation finally determined and the balance shall be deposited in the office of the Tribunal.(9)No interim payment made under this section shall be deemed to constitute any part of the compensation which the Government are liable to deposit under section 24, or to any extent to be in lieu of such compensation.(10)The Tribunal shall revise its apportionment of the interim payments with reference to the aggregate interim payment as finally determined by the Government and make the necessary adjustments when apportioning the compensation as fully determined.
