Section 54 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
54. Recovery of amount paid on cancellation of notifications issued under section 1(4).
- If any amount has been paid to any person under this Act in pursuance of a notification issued under sub-section (4) of section 1 and if such notification is subsequently quashed by order of Court, or cancelled by the Government, the amount so paid, with interest thereon at three per cent per annum, shall be recoverable as if it were an arrear of land revenue.
