Section 52 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
52. Amounts which may be deducted under section 36 recoverable as arrear of land revenue.
- Any sum representing the whole or any portion of the rents and excess collections referred to in clause (b) of the first proviso to sub-section (1) of section 36 which cannot be adjusted by deduction under the said clause shall be recoverable as if it were an arrear of land revenue.
