Section 54D in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
54D. Balance of excess rent collections and excess payments of advance compensation to be recovered from the additional compensation.
- The Government shall be entitled to deduct from the amount, if any, to be deposited under sub-section (2) of section 54-B -(a)any balance out of the rents and excess collections referred to in sub-clause (i) of clause (a) of sub-section (7) of section 50 remaining to be recovered from the landholder; and(b)any balance to be recovered from the landholder out of the advance compensation paid to him in excess of the amount due to him under section 54-A.
