Section 15 in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
15. Value of increased efficiency in framing, etc. to be paid to Government on release from requisition.
(1)Notwithstanding anything contained in section 6, where any agricultural land is released from requisition, the owner and any person interested in such agricultural land or in possession thereof shall be liable or pay to to the Government within one month after the date of a demand made in writing by the competent authority a sum equal to so much of the value of the agricultural land as is attributable to anything done on such land by he Government for the purpose of enabling the land to be property farmed, or of securing ire creased efficiency in the farming of the land :Provided that the owner or the person interested by whom any sum is so payable may, by notice in writing served on the competent authority within the said one month, elect to pay the said sum, together with interest thereon from the said date at the rate of 6 per cent per annum, by such number of equal annual instalments not exceeding ten, as may be specified in the notice, the first instalment of which shall be paid within one year from the said date.(2)Any amount payable to the Government under sub-section (1) shall be recoverable as if it were an arrear of land revenue.(3)Any question whether any amount is payable under sub-section (1) or as to what amount is so payable shall, in default of agreement, be determined by arbitration, and the provisions of section 8, 11 and 12 shall apply so far as may be, to the determination of such question.
