Section 4(4) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(4)The amount paid or tendered under sub-section(3) shall be taken into account for determining the amount of compensation required to be paid under section 9 and where the compensations, so paid exceeds the compensation determined under section 9, the excess, unless refunded within three months from the date of award, shall be recoverable by deduction from the rental payable thereafter.
