Section 55 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
55. Recovery of excess collections made by a darmila inamdar.
(1)If, in an inam estate notified under this Act, a darmila inamdar has collected any amount by way of rent or miscellaneous revenue in respect of the portion of the inam estate comprising his darmila inam for the fasli year in which the inam estate is notified and for any subsequent fasli years, then, such amount, together with interest thereon at three per cent per annum, shall be recoverable as if it were an arrear of land revenue.(2)If, in respect of the said fasli years, any person is liable to pay land revenue or miscellaneous revenue under this Act to the Government, the amounts paid by him to the darmila inamdar shall be adjusted towards such liability.Explanation. - Any amount collected by the Government on behalf of the darmila inamdar in respect of the portion of the inam estate comprising his darmila inam by way of rent or miscellaneous revenue and paid to him shall be deemed to be an amount collected by him.
