Section 10 in Tamil Nadu Limited Proprietors Act, 1911
10.
Where in consequence of the default of the transferee or his legal representative registered as proprietor under this Act, it becomes necessary for the recovery of an arrear to proceed against the estate or portion of an estate in respect of which he is registered as proprietor, the Collector or other officer empowered by the Collector in that behalf shall cause a copy of the notice prescribed in section 36 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864), to be served also upon the owner of the estate not less than one month before the sale.
