Section 57 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
57. Manner of effecting ryotwari settlement.
(1)The Settlement Officer shall effect [xxx] [The words 'within a period of three years from the date of the publication of this Act' were omitted by section 5 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1965 (Tamil Nadu Act 10 of 1965).] ryotwari settlement of every land in the transferred territory or part thereof in accordance with a settlement notification framed and published by the Government for the purpose.(2)The said notification shall embody the principles adopted in making ryotwari settlements in ryotwari areas, and shall adopt-(a)the rates of assessment set out in the settlement notification in force on such date and in such district as may be specified by the Government;(b)if more than one such notification is in force in that district, the rates set out in one of those notifications which the Government consider to be the most appropriate to the case.(3)Neither the settlement notification not any order passed in pursuance thereof shall be liable to be questioned in any Court of law.(4)For the removal of doubts, it is hereby declared that nothing in this section shall be construed to be in derogation of any law relating to the levy of tax on land in force in the transferred territory.
