Section 26 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
26. Collection of arrears.
(1)Every Sreepadam landholder shall furnish to the Tahsildar within ninety days from the date of publication of these rules in the Tamil Nadu Government Gazette, a statement in Form No. 17 showing the rent, which accrued due to him from any person in respect of any Sreepadam land before and is outstanding on the appointed day:Provided that the District Collector may admit the application preferred after the period aforesaid by condoning the delay up to 2 years if he is satisfied that the applicant had sufficient cause for not preferring the claim within the time allowed.A separate statement shall be furnished in respect of each villages and for each financial years.(2)Where the arrears of rent payable by a person is in the shape of paddy, the value of the paddy so payable shall be fixed at the same rate adopted for the purpose of computation of compensation under the Act.
