Section 8 in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987
8. Over payments or wrong payments.
- If any over payment or wrong payment is made, the amounts so paid shall be adjusted in the subsequent payment payable under these rules or recovered from the salary payable to the member or in the event of the death of a Member, his legal heir under sections 3, 4, 6 and 12 or from the pension payable to a Member or, in the event of the death of a member, his legal heir under section 12-B of the Act, as the case may be, or recovered from the Member under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864) as if it were an arrear of land revenue.
