Section 33(5) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(5)If the aggregate interim payment determined under sub-section (4) exceeds the aggregate interim payment already made, the balance [***] [The words 'with interest thereon at three per cent per annum' were omitted by section 14 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] shall be paid by the Government to the inamdar.
