Section 9(1) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(1)The prescribed authority shall, within one month from the date of publication of this Act in the Tamil Nadu Government Gazette-(a)tender payment of eighty per centum of the compensation for the scheduled land as estimated by the prescribed authority (hereafter in this section referred to as "the amount") to the persons entitled thereto, and(b)pay the amount to them unless prevented by some one or more of the contingencies mentioned in sub-section (2) of section 22, and where the prescribed authority is so prevented, the provisions of section 22, sub-section (2) (except the second proviso thereto) shall apply to the payment of compensation under that section.
