(2)Where the Government have paid any jenmikaram for or during the period commencing on the date on which the right, title and interest of the kanam tenant have vested in the Government under Section 72 and ending with the date on which the certificate of purchase has been issued to the cultivating tenant, which the cultivating tenant is liable to pay under Sub-section (1), such amount of jenmikaram may be recovered from the cultivating tenant as arrears of public revenue due on land.]
