Section 31(1) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(1)If the compensation payable in respect of a leasehold is not determined and deposited in pursuance of this Act before the close of the fasli year in which the appointed day falls, interim payments in respect of the lease-hold shall be deposited by the Government in the office of the Tribunal every fasli year prior to the fasli year in which the said deposit is made.
