Section 16(1) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(1)All claims and liabilities enforceable in respect of the kudiyiruppu or the superstructure immediately before the date of the commencement of this Act or the date of vesting of the kudiyiruppu or the superstructure, as the case may be against any person interested shall, on or after that date, be enforceable against the compensation payable to the person interested under this Act to the same extent to which such claims and liabilities were enforceable against such person immediately before such date.
