(3)The amount paid or deposited under sub-section (2) shall be taken into account for determining the amount of compensation under section 17,sub-section (1) and which may be required to be tendered under section 18, sub-section (1), and where the amount so paid or deposited exceeds the compensation determined by the Collector under section 17, sub-section (1). the excess may unless refunded, within three months. from the date of collector's award, be recovered as an arrear of land revenue.
