Section 44 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
44. Procedure for payment of arrears of rent of landholder.
- The Manager of an existing inam estate in respect of which the rate of 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) shall, from time to time and in accordance with the instructions issued by the [Board of Revenue], submit proposals to the Collector of the district in which the existing inam estate or the major portion thereof lies, for the payment to the landholder of the amount due to him from out of the collections made under sub-section (1) of section 56.
