Section 5 in Tamil Nadu Permanent Settlement Regulation, 1802
5. Police expenses to be borne by Government, Lands appropriated to this purpose to be resumed.
- The Government having charged itself generally with the [maintenance and support of such establishments as may be requisite in the several areas, cities and towns for the better keeping of the police] [Substituted for the words beginning with 'maintenance and support of such establishments' and ending with 'for the better keeping of the police' by section 2 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).], no lands shall be considered, as heretofore, to be held on the condition of performing police duties. Unless the same shall be specially provided for in the sanad-i-milkiyat-i-istimrar; and all lands or rasms heretofore appointed to the support of police establishments shall be disposed of in such manner as the [State Government] [The words 'Provincial Government' were Substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may think fit.
