Section 58A in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
58A. [ Ryotwari settlement to be effected under [Tamil Nadu Act] [Inserted by section 6 of the Tamil Nadu land Reforms (Fixation of Ceiling on Land) Amendment Act, 1965 (Tamil Nadu Act 10 of 1965).] 30 of 1964 in certain cases.
(1)Notwithstanding anything contained in this Chapter, the provisions of sections 56 to 58 shall cease to apply to every land in the transferred territory (other than the Sreepadam land belonging to the Sreepadam Palace) and in respect of such land survey shall be made and ryotwari settlement shall be effected in accordance with the provisions of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of laws order, 1965 as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] (Transferred Territory) Ryotwari Settlement Act, 1964 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of laws order, 1965 as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] Act 30 of 1964) and for the purposes of this Act such survey and settlement shall be deemed to be made and effected under this Chapter.(2)The provisions of sections 56 to 58 shall continue to apply to the Sreepadam land belonging to the Sreepadam Place.][Chapter VII] [The provision of the Chapter are made permanents by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act 1972 (Tamil Nadu Act 10 of 1972).] Cultivating Tenants Ceiling Area
