Section 40(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(1)If the compensation payable in respect of a janmam estate is not determined and deposited in pursuance of this Act before the close of the agricultural year in which the appointed day falls, interim payment in respect of the janmam estate shall be deposited by the Government in the office of the Tribunal every agricultural year prior to the agricultural year in which the said deposit is made.
