Section 12 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
12. Liability to pay land revenue to Government.
(1)(a)Every person, whether an inamdar or not, who becomes entitled to a ryotwari patta under this Act (other than under section 9) in respect of any inam land shall, for each fasli year commencing with the falsi year in which the appointed day falls; and(b)every person who becomes entitled to a ryotwari patta imder section 9 in respect of any inam land shall, for each fasli year commencing with the fasli year in which such patta is granted, be liable to pay to the Government, the assessment under the ryotwari settlement of the inam land under section 16 [or under section 16-A, as the case may be] [Inserted by section 9(1) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] and pending such ryotwari settlement be liable to pay land revenue -(i)in case such land is already assessed 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.] Inams (Assessment) Act 1956 [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 XL of 1956) or under the Andhra Assessment Act, 1955 (Andhra Act XVII of 1955), at the rate of such assessment;[(i-A) in case such land is situated in the transferred territory, at the same rate and in the same manner as for the nearest ryotwari land of similar description and with similar advantages in the Tirunelveli district;] [Inserted by section 9(ii) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).](ii)in any other case, at the same rate and in the same manner as for the nearest ryotwari land of similar description and with similar advantages in the district in which the inam is situated.(2)The land revenue payable under sub-section (1) shall be fixed by the prescribed authority.
