Section 47 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
47. Final payment of arrears of rent to landholder.
- If all the amounts due from the ryot in an inam estate in respect of which the rate or rent has been determined before the notified date under the Tamil Nadu Estates Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) had been collected, the Board of Revenue1 shall determine the amount payable to the landholder under subsection (1) of section 56 in full settlement of accounts, and the Collector shall arrange to pay the amount so determined, less any payments already made, in accordance with its instructions.
