Section 45 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
45. Part-payment of arrears of rent to landholder of an existing inam estate by the Collector or Personal Assistant to the Collector.
- The Collector or the Personal Assistant to the Collector may, at any time in a fasli year, pay to the landholder of an existing inam estate in respect of which the rate of rent has been determined before the notified date under the Tamil Nadu Estate Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) an amount not exceeding one-half of what remains of the arrears of rent collected up to that time, after deducting there from the aggregate of the following items, namely:-(i)collection charges,(ii)the amount already paid to the landholder by the Collector, the Personal Assistant to the Collector or the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] in the fasli year, and(iii)such portion of the arrears of quit-rent, jodi or other amount, if any, of a like nature due from the landholder to the State Government as is proportionate to the total collections made up to the time of payment by the Collector or the Personal Assistant to the Collector. The Collector or the Personal Assistant to the Collector may do this, as often as he thinks fit in the falsi year.
