Section 9(1) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(1)With effect on and from the appointed day-(a)every ryot shall be entitled to ryotwari patta in respect of all his owned lands;(b)the lessee shall be entitled to ryotwari patta in respect of all his owned lands;(c)every person whether a ryot or the lessee shall be entitled to ryotwari patta in respect of all lands (other than owned lands) cultivated by him continuously for a period of not less than twelve fasli years immediately before the appointed day:Provided that no ryotwari patta shall be granted under this Act in respect of any land falling under any of the categories specified below situated within the limits of any lease-hold, namely:-(i)forests;(ii)beds and bunds of tanks and of supply, drainage, surplus or irrigation channels;(iii)threshing floor, cattle stands, village-sites, cart-tracks, roads, temple sites and such other lands as are set apart for the common use of the villagers;(iv)rivers, streams and other porambokes.
