Section 63 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
63. Liability of the Government to pay rent.
(1)With effect on and from the date on which the authorised officer takes possession of the land under section 62, Government shall be deemed to be the tenant of the owner of the land.(2)In respect of the land referred to in sub-section (1), the Government shall be liable to pay annually to the owner of such land fair rent as calculated in the manner specified in paragraph 4 of Part I of Schedule III. Such rent shall be paid in cash or in kind in accordance with such rules as may be made by the Government.(3)If any dispute arises in regard to the rent payable under sub-section (2), either party may make an application to the Land Tribunal within whose jurisdiction the land referred to in sub-section (1) or the major part thereof is situated for deciding such dispute.
