Section 54(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)After the sums payable to the institution under section 38, sub-sections (1) and (2), have been finally determined, 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 any amount collected by it from the ryots in excess of the rent determined] [Substituted for the words 'together with the rents if any collected by it before the notified date, shall be adjusted to wards the sums so determined' by section 8(iii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXXIV of 1954).] under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Reduction of Rent) Act, 1947 ([Tamil Nadu] [Substituted for the word 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), and outstanding to the credit of the ryots on the first day of the fasli year in which the estate is notified, shall be adjusted [***] [The words 'by the Tribunal' were omitted by clause (a) of section 18 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1956 (Tamil Nadu Act XLIV of 1956), deemed to have come into force on the 1st July 1955.] 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.
