Section 18F(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Every person who, after the date of vesting of the property in the Government under sub-section (3) of section 18, is in possession of, or deriving any benefit from, such property, shall be liable to pay to the Government for the period for which he is in such possession or deriving such benefit after such vesting, an amount [xxx] [The words 'as compensation ' were, omitted by section 5(iii)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] for the use, occupation or enjoyment of that property as the authorised officer may fix in the prescribed manner. Such officer shall take in to consideration such factors as may be prescribed.
