Section 26(1) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(1)The Government shall deposit in the office of the Tribunal the compensation payable under this Act 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 25:Provided that the Government shall be entitled to deduct from the amount to be deposited all moneys, if any, still remaining due to them-(i)in respect of any amount payable under the lease; or(ii)in respect of any claim which was secured immediately before the appointed day by a mortgage of, or a charge on, the lease-hold or any portion thereof:Provided further that, where the amount of the compensation payable in respect of any lease-hold 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 manlier and at such time or times as may be prescribed, and the provisions of sections 27, 28, 29, 30, 32 and 33 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.
