Section 16 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
16. Person admitted into possession of certain lands how dealt with.
(1)Except where the Government otherwise direct, no person admitted by a janmi into possession of any land of the description specified in section 11, shall be entitled to any rights in, or to remain in possession of, such land.(2)A direction under sub-section (1) allowing any person to remain in possession of any such land may specify(i)the assessment of ground rent payable to the Government on the land for each fasli year commencing with the fasli year in which the appointed day falls, and(ii)such special terms and conditions, including the period for which such person may remain in possession of the land as the Government may consider necessary in the public interest.
