Section 45(7) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(7)(a)After the compensation has been finally determined, the Government shall ascertain the aggregate interim payment which would have been due in respect of the inam estate under sub-sections (3) and (4) for the fash years concerned if the basic annual sum as finally determined had been adopted instead of the basic annual sum as roughly estimated.(b)If the aggregate interim payment thus determined exceeds the aggregate amounts already deposited under sub-section (5), the balance with interest thereon at three per cent per annum shall be deposited by the Government in the office of the Tribunal.(c)If the aggregate interim payment determined under clause (a) is less than the aggregate amount already deposited under sub-section (5), the excess amount deposited shall be deducted by the Government from the amount of compensation finally determined and the balance shall be deposited in the office of the Tribunal.
