Section 3 in Tamil Nadu Permanent Settlement Regulation, 1802
3. Instruments to be granted to zamindars Corresponding kabuliyats.
- Where the conditions of the permanent assessment of the revenue may have been adjusted, a sanad-i-milkiyat-i-istimrar, or deed of permanent property, shall be granted on the part of the [***] [The word 'British' was omitted by the Adaptation Order of 1950.] Government to all persons being, or constituted to be [zamindars] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] or proprietors of land; and each [zamindar] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] or proprietor of land shall execute and deliver to the Collector of the district a corresponding kabuliyat.The said sanad and kabuliyat shall contain the conditions and articles of tenure by which the lands shall be held.In all cases of disputed assessment, reference shall be had to the sanads and kabuliyats, and judgment shall be given by the Courts of Judicature in conformity to the conditions under which the agreement may have been formed in each particular case.
