Section 46 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
46. Further payments of arrears of rent to the landholder of an existing inam estate.
- The Collector may submit to the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.], from time to time, proposals for further payments to be made to the 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). On receipt of the proposals, the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] shall determine the amount that should be paid to the landholder out of the collections made and shall authorise the Collector to pay it. The amount so ordered to be paid shall not exceed the balance of the collections after deducting therefrom -(a)ten per cent, thereof on account of collection charges,(b)such portion of the arrears of quit-rent or other amount, if any, of a like nature including cess due from the landholder to the State Government, as is proportionate to the total collections so far made, and(c)any amounts already paid.
