Section 59(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)No claim or liability enforceable immediately before the notified date against the principal or any other landholder of an estate, or against any other person whose rights stand transferred to the Government in pursuance of section 3, clause (b), shall, on or after that date, be enforceable against the interest he had in the estate; and all such claims and liabilities shall [after the date on which the deposit in pursuance of section 54-A is made] [Inserted by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).] be enforceable, -(a)against the interim payments or the compensation or other sums paid or payable to him under this Act, to the same extent to which such claims and liabilities were enforceable against his interest in the estate immediately before the notified date; and(b)against his other property, if any, to the same extent to which such claims and liabilities were enforceable against such property, immediately before the notified date.
