Section 54G in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
54G. [ Recovery of amount paid on cancellation of notifications issued under section 1(4). [Sections 54-G and 54-H were deemed to have come into force on the 19th April, 1949.]
- If any amount has been paid to any person under this Act in pursuance of a notification issued under sub-section (4) of section 1 and if such notification is subsequently quashed by order of Court, or cancelled by the Government, the amount so paid, with interest thereon at three per cent per annum, shall be recoverable as if it were an arrear of land revenue.
