Section 15 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
15. Vesting of buildings situated in inam estates.
(1)Every building situated within the limits of an inam estate, which immediately before the notified date, belonged to any landholder thereof and was then being used by him as an office in connection with its administration and for no other purpose, shall vest in the Government, free of all encumbrances, with effect on and from the notified date.(2)Every building so situated which, immediately before the notified date, belonged to any such landholder and the whole or principal part whereof was then in the occupation of any religious, educational or charitable institution shall also vest in the Government, free of all encumbrances, with effect on and from the notified date:Provided that when such institution ceases to exist, the building shall revert to such landholder, or if he is dead, to his heirs or legal representatives.(3)Where any building so situated -(a)which belonged to any such landholder on the 1st day of July 1960; and(b)(i)which on that date was being used by him as an office in connection with the administration of the inam estate, and for no other purpose, or(ii)the whole or principal part whereof was on that date in the occupation of any religious, educational or charitable institution, orhas, after the 1st day of July 1960 and before the notified date, been sold or made a gift of by the landholder or ceased to be used by him as an office as aforesaid, or ceased to be in the occupation of such institution, the value of the building shall be assessed by the Tribunal in such manner as may be prescribed; and the Tribunal shall pay to the Government such value from out of the compensation deposited in its office under sub-section (1) of section 36.(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 that date; but the Government shall be entitled, for each fasli year commencing with the fasli year in which the inam estate is notified,-(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.(5)In this section, "building" includes the site on which it stands and any adjacent premises occupied as an appurtenance thereto.(6)If any question arises whether any building or land falls or does not fall within the scope of sub-sections (1), (2), (3), (4) or (5), it shall be referred to the Government whose decision shall be final.(7)Any person holding a mortgage or charge on any building referred to in sub-section (1) or sub-section (2) shall, for the purpose of section 37, be a secured creditor and be entitled to priority over any person holding a mortgage or charge subsequently created by the landholder over any part of the inam estate.Protection of Certain Rights and Enforceability of Certain Obligations
