Section 24 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
24. Recovery of contribution.
- The annual instalments of contribution payable by each pattadar shall be payable to the Tahsildar in cash in the first kist month of every fasli year. The first annual instalment shall be payable in the first kist month of the fasli year succeeding that, in which the Settlement Officer determines the contribution payable by the pattadar under section 29. Interest shall be charged on all arrears at the rate of six per cent per annum.
