Section 5(6) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(6)If the decision is that the occupant of land on the appointed day is prima facie not entitled to ryotwari patta in respect of that land, but that occupation is not objectionable, the occupation may be allowed, subject to the payment by the occupant, of the assessment on the land under section 12, until the ryotwari settlement of the land is effected under section 15 or until the land is required by the Government for any purpose, whichever is earlier. The payment of such assessment shall not confer on the occupant any occupancy right. Every decision in this regard shall be communicated to the occupant concerned in Form No. 3.
