Section 54E in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
54E. [ Amount which may be deducted under section 41 recoverable as arrear of land revenue. [Sections 54-E were deemed to have come into force on the 19th April, 1949.]
- Any sum representing the whole or any portion of the rents and excess collections referred to in clause (c) of the first proviso to sub-section (1) of section 41, which cannot be adjusted by deduction under the said clause, shall be recoverable as if it were an arrear of land revenue.]
