Section 13 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
13. Collection of arrears of rent.
(1)With effect on and from the appointed day, the Temple shall not be entitled to collect and rent which accrued due to it from any landholder in respect of his holding before, and is outstanding on, that day, but the Tahsildar of the taluk in which the holding is situate shall be entitled to collect all such arrears of rent and any interest payable thereon as if they were arrears of public revenue due on land :Provided that if a landholder pays within 2. (six years) from the appointed day, in such manner as may be prescribed, an amount equal to the arrears of rent for a financial year or the actual arrears outstanding on the appointed day, whichever is less, together with interest thereon, all arrears of rent shall be deemed to be fully discharged and no suit or other proceedings shall lie or continue for the recovery thereof.(2)Where the annual rent on any land comprised in a holding or part thereof is fixed in paddy, such annual rent shall, for the pruposes of this section, be commuted into money at the rate of two rupees and twelve paise per standard para of paddy :Provided that in respect of the lands in the Chrayinkil taluk, for which the commutation rate adopted has been eight and a half chakrams per para of paddy, the commutation rate shall be thirty paise per standard para of paddy.Explanation. - For the purposes of this sub-section "Standard para" means the measure equivalent to 13.11 litres(3)All amounts paid or collected under sub-section (1) shall be paid to the Temple after deducting--(a)five per cent thereof by way of collection charges ;(b)the amount, if any, due from the Temple to the Government ; and(c)the rent, if any, collected before the appointed day by the Temple from any landholder in respect of the financial year in which the appointed day falls or any subsequent financial year.
