Section 9(1) in Tamil Nadu Limited Proprietors Act, 1911
(1)Any person registered as proprietor under this Act by virtue of any transfer made after the commencement of this Act (hereinafter called the transferee) shall, in relation to the Government, be deemed to be a landholder in respect of the estate or portion of an estate concerned for the purposes 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] [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.] Act II of 1864) and shall be liable to be proceeded against under that Act for all sums which arc recoverable thereunder from a landholder and which at the time of the registration may be due on such estate or portion, as the case may be, or which may become due thereon at any time while such registration remains in force.
