Section 21(1) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(1)Wherever any excess amount is proved to have been paid to any person as a result of the correction made in the Award under sub-section (1) of section 33 and that person has defaulted or refused to refund the excess amount so paid, then the excess amount so paid shall be recovered from that person by the Collector as arrears of land revenue. Such recovery proceedings shall, however, be initiated within a period of three years from the date on which the excess amount has been paid.
