Section 19 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
19. Evidence of payment of rent to landholder.
- Every payment of rent made by a ryot to the landholder, before the notified date in respect of the fasli year in which the inam estate is notified shall, for the purpose of the first proviso to clause (a) of section 21, be authenticated as hereunder:-(a)In cases where the ryot produces receipt in token of payment of rent to the landholder, such receipt should have been signed by the landholder or his duly authorized agent on his behalf.(b)In cases, where he does not produce such a receipt, he shall produce a certificate signed by the landholder or his duly authorized agent on his behalf in token of the payment of rent to the landholder.
