Section 18(4) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(4)Every building other than a building referred to in sub-sections (1), (2) and (3) shall, with effect on and from the notified date, vest in the person who owned it immediately before the date; but the Government shall be entitled [for each fasli year commencing with the fasli year in which the estate is notified] [Inserted by the Tamil Nadu Estates (Abolition and Conversion into Ryotawari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956) which was deemed to have come into force on the 19th April 1949.] -(i)in every case, to levy the appropriate assessment thereon; and(ii)in the case of a building which vests in a person other than a landholder, also to the payments which such person was liable immediately before the notified date to make to any landholder in respect thereof, whether periodically or not and whether by way of rent or otherwise, insofar as such payments may accrue due on or after the notified date.
