Section 19 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
19. Period within which compensation in lump-sum or first instalment need be paid.
- The compensation in respect of the janmam estate, where it is payable in one lump sum and the first instalment of the compensation where, it is payable in instalments, shall be paid not later than nine months from the date on which the settlement operations in respect of the janmam estate are completed or where the date is earlier than the date of expiry of the period of agricultural years referred to in section 26, not later than nine months from the latter date:Provided that where the amount of the total compensation stands altered as a result of any order under section 29, or otherwise, after the payment or payments referred to above have been made, the amount or the amounts of any deficiency in the payment or payments already made may be paid at any time, and as soon as may be after the said alteration, and the amount or amounts of any excess in the payment or payments already made by way of deposit under sections 31 and 40 may be withdrawn at any time and as soon as may be after the said alteration.
