Section 3(k) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(k)[ "Settlement Officer" means a Settlement Officer appointed under section 5 and having jurisdiction;] [Substituted for the following clause by section 2 of the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 26 of 1964):- '(k) 'Settlement Officer' in relation to any base-hold means the Settlement Officer appointed under section 5;]
