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State of Tamilnadu - Section

Section 7 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1967

7. Procedure for the disbursement of the rent deposited by the cultivating tenant.

(1)On the dates fixed under Rule 6 or on any subsequent date to which the hearing may be adjourned, the owner of the land may appear in person or through his authorised agent.
(2)If the owner of the land admits the correctness of the averments made in the application, he may file a petition expressing his willingness to accept the money deposited in full discharge of such rent and received die money so deposited.
(3)If the owner of the land does not admit the correctness of the averments in the application, he may file a counter-statement verified in the manner prescribed by the Code of Civil Procedure, 1908 (Central Act V of 1908) and the Court shall, thereupon, after taking such evidence or making such enquiry as may be deemed necessary, pass order on the application in accordance with the provisions of the Act.Form I(See rule 5)Application for Deposit of Rent Under Section 72-A(4) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963)
(1)Name and address of the cultivating tenant.
(2)Particulars of lands cultivated.
Name of the village and taluk Survey number Local name, if any Classification (wet, dry, garden, manavari) Extent
(1) (2) (3) (4) (5)
      Total  
(3)
(a)Total amount of rent due and the period for which arrears of rent relates.
(b)The market value of the rent if it is payable in kind.
(4)Name and address of the owner of the land to whom rent is due.
(5)Amount of rent deposited and the period to which it relates.
(6)Remarks.Place:Date:Signature of the applicant.Declaration of The ApplicantI declare that I am a cultivating tenant entitled to the benefits provided under section 72-A of the said Act.Signature of the applicant.