Section 36(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)The Government shall deposit in the office of the Tribunal, the compensation in respect of each inam estate as finally determined under section 34, in such form and manner, and at such time or times and in one or more instalments, as may be prescribed:Provided that the Government shall be entitled to deduct from the amount to be deposited-(a)all moneys, if any, still remaining due to them-(i)in respect of quit-rent, jodi or other dues of a like nature, or(ii)in respect of any claim which was secured immediately before the notified date by a mortgage of, or a charge on, the inam estate or any portion thereof;(b)the whole or any portion of the rents and excess collections referred to in the proviso to sub-section (3) of section 45 which cannot be adjusted by deduction under the said sub-section; and(c)all interim payments deposited under sub-section (5) of section 45 in excess of the amounts finally found to be payable under that section:Provided further that where the total amount of the compensation payable in respect of any inam estate 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 manner and at such time or times, as may be prescribed, and the provisions of sections 37 to 44 and of sections 46 and 47 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.
