Section 16 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
16. Procedure to be adopted if the landholder of an existing inam estate does not furnish accounts regarding arrears of rent.
- If the landholder 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) does not furnish the particulars, as required in rule 15, the Manager of the inam estate shall serve a notice on him to the effect that if he does not furnish the particulars within a specified time, it will be assumed that there are no arrears of rent to be collected by the Government on his behalf. In the following cases, namely:-(a)where it has been so assumed that there are no arrears of rent to be collected; and(b)where the landholder pleads that he has no accounts or that he has not kept any accurate accounts if it is found that an excess payment has been made by a ryot in respect of his holding for any fasli year, the land revenue as determined under clause (a) of section 21 in respect of that holding shall, for the purpose of adjusting the excess payment, be taken to be the rent due on that holding for that fasli year. The Manager shall also, in every case coming under clause (b) above, if he is satisfied that the landholder's plea is genuine, adopt the said land revenue in respect of any holding to be the rent to be collected for that holding in respect of any fasli year prior to the notified date. [As amended by G. O. Ms. No. 923, Revenue, dated the 19th May 1967.]
