Section 60 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
60. Transitional provision in regard to other liabilities of landholder.
(1)No claim or liability enforceable immediately before the notified date against the principal or any other landholder of an inam estate or against any other person whose rights stand transferred to the Government in pursuance of clause (b) of section 3 shall, on or after that date, be enforceable against the interests he had in the inam estate; and all such claims and liabilities shall, after the date on which the earliest deposit in pursuance of this Act is made in the office of the Tribunal, be enforceable-(a)against the interim payments or the compensation, or other sums paid or payable to him under this Act to the same extent to which such claims and liabilities were enforceable against his interest in the inam estate immediately before the notified date; and(b)against his other property, if any, to the same extent to which such claims and liabilities were enforceable against such property immediately before the notified date.(2)No Court shall, on or after the notified date, order or continue execution in respect of any decree or order passed against the principal or any other landholder or any other person aforesaid against the interest he had in the inam estate; and execution shall be ordered or continued in such cases in conformity with the provisions of sub-section (1) only as against the interim payments or against the compensation or other sum or sums paid or payable to him as aforesaid or against his other property, if any.(3)No Court shall, in enforcing any claim or liability against the principal or any other landholder or any other person aforesaid, allow interest at a rate exceeding six per cent per annum simple interest for the period commencing on the notified date and ending with the date on which the earliest deposit in pursuance of this Act is made in the office of the Tribunal.
