Section 54H(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)If, in respect of the said fasli years, any person is liable to pay land revenue or miscellaneous revenue under this Act to the Government, the amounts paid by him to the darmila inamdar shall be adjusted towards such liability.Explanation. - Any amount collected by the Government on behalf of the darmila inamdar in respect of the portion of the estate comprising his darmila inam, byway of rent or miscellaneous revenue, and paid to him shall be deemed to be an amount collected by him.]]
