Section 16 in Tamil Nadu Agriculturists Relief Act, 1938
16. Landholder to be entitled to recover land cess and costs.
- Notwithstanding anything contained in this Chapter, a landholder or an under-tenure holder under the Tamil Nadu Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), or a janmi or intermediary under the Malabar Tenancy Act, 1929 (Tamil Nadu Act XIV of 1930), shall be entitled to recover, in addition to any sum recoverable by him under section 15 -(a)the land cess, if any, paid by him and recoverable under section 88 of the [Tamil Nadu Local Boards Act, 1920 (Tamil Nadu Act XIV of 1920)] [This Act was renamed as the Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act XIV of 1920) and Subsequently repealed by the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).];(b)the land revenue and water cess, if any, paid by him to the [State] [Substituted for the word 'Provincial' by the adaptation Order of 1950.] Government which the tenant was bound to pay by virtue of any law, custom, contract or decree of court governing the tenancy; and(c)the costs awarded to him in any decree for rent obtained by him.
