Section 14 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
14. Recovery of compensation payable under the Act.
(1)Every occupant of kudiyiruppu in whom the kudiyiruppu or the superstructure has vested [under the provisions of this Act] [Substituted by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1975 (Tamil Nadu Act 6 of 1976).] shall be liable to reimburse the Government the amount of compensation paid by them under section 10.(2)Such reimbursement shall be made in such number of instalments, at such place, in such manner, on such date and with interest at such rate as may be prescribed:Provided that an occupant of the kudiyiruppu shall be entitled to pay the entire amount with a rebate of five per cent within the prescribed period from the date on which he becomes liable to pay the compensation:Provided further that an occupant of the kudiyiruppu shall be entitled to pay, at any time, any sum in excess of the instalment and such excess shall be adjusted towards the subsequent instalment or instalments.(3)The amount payable to the Government under this Act may be recovered, as it were an arrear of land revenue.
