Section 24(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(1)The Government shall deposit in the office of the Tribunal, the compensation payable under section 19 as finally determined under section 22 in such form and manner and at such time or times and in one or more instalments, as may be prescribed by rules made under section 23:Provided that the Government shall be entitled to deduct from the amount so deposited all moneys, if any, still remaining due to them -(i)in respect of quit-rent, jodi or other dues of a like nature, or(ii)in respect of any claim which was secured immediately before the appointed day by a mortgage of or a charge on, the inam or any portion thereof:Provided further that, where the amount of the compensation payable in respect of any inam stands altered after the deposit referred to above has already been made, the Government may deposit the difference or withdraw the same from the deposit already made or otherwise adjust the same, in such manner and at such time or times as may be prescribed and the provisions of sections 25, 26, 27, 28, 30 and 31 shall apply to the amount finally under deposit and to this extent the Tribunal or the Special Appellate Tribunal, as the case may be, shall be competent to revise its orders, if any, already passed.
