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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(7) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(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.