Section 16 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
16.
Any sum awarded by any Rent Court or Rent Tribunal under this Act shall, on application to a party entitled to it, be recovered by an officer of the Revenue Department not lower in rank than a Revenue Inspector specified by such Court or Tribunal as if it were an arrear of land revenue and the amount recovered shall be. pa id over to the party entitled to same.
