Section 36 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
36. Wrong and excess payments to be recoverable as land revenue.
- Where any payment made to any person is subsequently found to be not due to him or to be in excess of the amounts due to him, the amount which is found to be not due or which is in excess, as the case may be, with interest thereon at three per cent per annum or any portion thereof which cannot be otherwise adjusted by deduction from any amount due to such person shall be recoverable as if it were an arrear of land revenue.
