Section 6 in Tamil Nadu Permanent Settlement Regulation, 1802
6. Amount of assessment to be regularly paid. No remission of revenue to be allowed. Landholder's property answerable for consequences of failure.
- The landholders shall regularly pay in all seasons, in the current coin [***] [The words 'of their respective provinces' were omitted by the Adaptation Order of 1950.], the amount of the permanent assessment fixed on their lands; the remission of revenue which has occasionally been granted according to the custom of the country on account of drought, inundation or other calamity of the season shall cease and never be revived; and where landholders may fail to discharge their pecuniary engagements, their property shall be answerable for the consequence of such failure.
