Section 13(1) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(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.
