Section 54 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
54. Janmi's right to collect arrears.
(1)Notwithstanding anything contained in this Act, in the case of a janmam estate, all arrears of rent payable by a person to a janmi in respect of any land in such estate and outstanding on the appointed day shall, to the extent to which such arrears are in excess of the rent due for three agricultural years in respect of that land, be deemed to be discharged whether or not a decree has been obtained therefor if such person pays to the janmi the arrears of rent due for a period of any three agricultural years.(2)In any suit or proceeding for the recovery of any arrears of rent referred to in sub-section (1), the Court or authority concerned shall, upon deposit in the Court or before the authority, or upon proof by the tenant of the payment, of arrears of such rent for three agricultural years, dismiss the suit or proceedings.(3)If before the appointed day, any decree or order has been passed in any suit or proceeding for the recovery of any arrears of rent due from a tenant which is inconsistent with the provisions of this section, the Court or authority concerned shall, upon deposit in the Court or before the authority, or upon proof of the payment, of the arrears of rent due from the tenant for any three agricultural years and on the application of any person affected by such decree or order, whether or not he was a party thereto, vacate the decree or order:Provided that nothing contained in this section shall apply to any Suit or proceeding in which the decree or order has been satisfied in full, before the appointed day.(4)The provisions of this section shall have effect notwithstanding anything inconsistent therewith contained in the Malabar Tenancy Act.Explanation. - For the removal of doubts, it is hereby declared that the payment or deposit, of arrears of rent for three agricultural years referred to in this section shall be payment or deposit made after the appointed day.
