Section 69 in Kerala Land Reforms (Tenancy) Rules, 1970
69. Rent payable by Government.
(1)Where the right, title and interest of a religious, charitable or educational institution of a public nature having interest as an intermediary in respect of a holding, are vested in the Government, and the Government become a tenant holding under the landlord of the intermediary aforesaid, the Government shall be bound to pay such landlord, the rent to which he would have been entitled, had the right, title and interest of the intermediary not vested in the Government.(2)The rent shall be payable on the same date on which it would be payable and the arrears of rent shall bear the same rate of interest which the arrears would have carried, had the right, title and interest of the intermediary not vested in the Government.(3)The Land Board shall issue to every person who is entitled to payment of rent by the Government an order in such form as may be prescribed by the Land Board specifying the amount of rent due to him, the date on which the rent is due, the rate of interest the arrears of rent will bear and a clear description of the land in respect of which the rent is payable.(4)The rent shall be disbursed to the person entitled to it, by the Treasury Officer of the nearest Treasury on the presentation of a claim in such form as may be prescribed by the Land Board.(5)Copy of the order referred to in sub-rule (3) shall be furnished to the Accountant General for authorising payment of the same at the Treasury through which the rent is to be paid,(6)The rent shall be disbursed to the person to whom it is due by the Treasury Officer on presentation of the person's copy of the order together with a claim in such form as may be prescribed by the Land Board countersigned by the Tahsildar of the taluk in which the (7) Before countersigning the Claim referred to in sub-rule (6) the Tahsildar shall satisfy himself that the liability of the Government to pay the rent continues.(8)The Treasury Officer shall maintain a register of such payments in such form as may be prescribed by the Land Board in consultation with the Accountant-General.(9)The Land Board shall prepare and submit to the Government every year estimates of the rents payable by I he Government to the various landlords for inclusion in the Budget under Such head and on such date as the Government, in the Finance Department may prescribePersons Continuing as Tenants under Government(Section 71)
