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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(7)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(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.