Section 16 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
16. Transitional provision in regard to certain liabilities.
(1)All claims and liabilities enforceable in respect of the kudiyiruppu or the superstructure immediately before the date of the commencement of this Act or the date of vesting of the kudiyiruppu or the superstructure, as the case may be against any person interested shall, on or after that date, be enforceable against the compensation payable to the person interested under this Act to the same extent to which such claims and liabilities were enforceable against such person immediately before such date.(2)No Court shall, on or after the date of the commencement of this Act [or the date of vesting of the kudiyiruppu or the superstructure, as the case may be] order or continue execution in respect of any decree or order passed against the person interested and execution shall be ordered or continued in such cases in conformity with the provisions of sub-section (1) only as against the compensation payable to the person.(3)No Court shall, in enforcing any claim or liability against the person interested in respect of any kudiyiruppu or superstructure, allow interest at a rate exceeding six per cent per annum simple interest for any period after the date of the commencement of this Act.
