Section 15(4) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(4)Every building other than a building referred to in sub-sections (1), (2) and (3) shall, with effect on and from the notified date, vest in the person who owned it immediately before that date; but the Government shall be entitled, for each fasli year commencing with the fasli year in which the inam estate is notified,-(i)in every case to levy the appropriate assessment thereon; and(ii)in the case of a building which vests in a person other than a landholder, also to the payments which such person was liable immediately before the notified date to make to any landholder in respect thereof, whether periodically or not and whether by way of rent or otherwise, insofar as such payments, may accrue due on or after the notified date.
