Section 32(6) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(6)Where the rent is finally determined under this section, then the amount of rent paid by the occupant shall be adjusted against the rent so finally determined and if the amount so paid falls short of, or is in excess of, the rent finally determined the occupant shall pay the deficiency or be entitled to a refund, as the case may be.
