Section 15 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
15. Landholder to furnish accounts of arrears of rent.
- Every landholder of an existing inam estate in respect of which the rate of rent has been determined before the notified date under the Tamil Nadu Estates Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) shall, not later than one month from the notified date, submit to the Manager of the inam estate, correct and true accounts of the arrears of rent, which were outstanding in the notified date in respect of every holding on the inam estate. [As amended by G.O. Ms. No. 923, Revenue, dated the 19th May 1967],
