Section 20 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
20. Manner of effecting ryotwari settlement of janmam estate.
(1)The Settlement Officer shall effect a ryotwari settlement of the janmam estate or part thereof, in accordance with a settlement notification framed and published by the Government for the purpose.(2)The said notification shall embody the principles adopted in making ryotwari settlements in ryotwari areas and shall adopt -(a)the rates of assessment set out in the re-settlement notification in force on the date of the publication of this Act in the[Fort St. George Gazette] [ Now the Tamil Nadu Government Gazette.] in the Nilgiris district; or(b)if more than one such notification is in force in the district, the rates set out in one of those notifications which the Government consider to be the most appropriate to the case.(3)All rates of assessment imposed at ryotwari settlement under this section shall be liable to revision, from time to time, as laid down in the settlement or resettlement notification referred to in sub-sections (1) and (2).(4)Neither the settlement notification nor any order passed in pursuance thereof shall be liable to be questioned in any Court of law.(5)Nothing in this section shall be construed-(i)as entitling any person to a ryotwari patta for any land in respect of which he has not made any claim under section 12; or(ii)as empowering the appropriate officer or authority to re-open any decision made under section 12.
