Section 18F in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
18F. [ [Amount payable by] [Inserted by section 4(2) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1978 (Tamil Nadu Act 25 of 1978).] persons in possession of the property vested in the Government.
(1)Every person who, after the date of vesting of the property in the Government under sub-section (3) of section 18, is in possession of, or deriving any benefit from, such property, shall be liable to pay to the Government for the period for which he is in such possession or deriving such benefit after such vesting, an amount [xxx] [The words 'as compensation ' were, omitted by section 5(iii)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] for the use, occupation or enjoyment of that property as the authorised officer may fix in the prescribed manner. Such officer shall take in to consideration such factors as may be prescribed.(2)Any amount payable to the Government under sub-section (1) shall be recoverable as arrears of land revenue.]
