Section 49(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(2)After the sums payable to the institution under sub-sections (1) and (2) of section 32 have been finally determined, all interim payments made to the institution under sub-section (1) of this section together with such rents, if any, collected by it before the notified date [and in the case of an existing inam estate in respect of which the rate of rent has been determined before the notified date under the [Tamil Nadu] [Substituted for 'and in the case of an existing inam estate also any amount collected by it from the ryots in excess of the rent determined under the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act No. XXX of 1947)' by section 6(i) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964.] Estates Land (Reduction of Rent) Act, 1947] ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXX of 1947), also any amount collected by it from the ryots in excess of the rent so determined] and outstanding to the credit of the ryots on the first day of the fasli year in which the inam estate is notified shall be adjusted towards the sums so determined; and any deficiency shall be made good to the institution by the Government and any excess shall be deducted from the sums payable to it by the Government in any subsequent fasli year or years.
