Section 67 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
67. Certain claims for arrears of rent not to be enforced against Government.
- No claim of any person to any arrear of rent or any other amount accrued or due in respect of any land for the period prior to the date of taking possession of such land under section 62 shall be enforced by any Court whether in execution of a decree or otherwise against the Government or against any person holding the land under the Government.
