Section 2 in The Chennai City Land Revenue Act, 1851
2. Lakhiraj tenures.
- Lakhiraj tenures of land in Chennai, of which uninterrupted possession has been held under alleged grants, exempt or partially exempt from assessment for sixty years, shall be valid; no other lakhiraj tenures of land in Chennai shall be deemed valid, unless the same are or shall be held under an unexpired grant from the British Government.
