Section 49 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
49. Recovery of contribution payable under the Act.
- The amount of contribution payable by the pattadar under this Act shall be paid to the Government in ten equal annual instalments free of interest at such place, in such manner, and on such date as may be prescribed:Provided that a pattadar shall be entitled to pay the entire amount of contribution with a rebate of five per cent within a period of two years from the date on which he becomes liable to pay the contribution:Provided further that a pattadar shall be entitled to pay, at any time, any sum in excess of the annual instalment and such excess shall be adjusted towards the subsequent instalment or instalments.(2)The amount of contribution payable to the Government under this Act may be recovered as if it were an arrear of land revenue.
