Section 54H in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
54H. Recovery of excess collection made by a darmila inamdar.
(1)If, in an estate notified under this Act, a darmila inamdar has collected any amount by way of rent or miscellaneous revenue in respect of the portion of the estate comprising his darmila inam, for the fasli year in which the estate, is notified and for any subsequent fasli years, then, such amount, together with interest thereon at three per cent per annum, shall be recoverable as if it were an arrear of land revenue.(2)If, in respect of the said fasli years, any person is liable to pay land revenue or miscellaneous revenue under this Act to the Government, the amounts paid by him to the darmila inamdar shall be adjusted towards such liability.Explanation. - Any amount collected by the Government on behalf of the darmila inamdar in respect of the portion of the estate comprising his darmila inam, byway of rent or miscellaneous revenue, and paid to him shall be deemed to be an amount collected by him.]]
