Section 20(4) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(4)In determining the appropriate assessment under these rules, the Assistant Settlement Officer shall adopt the following procedure, namely:-(a)(i)He shall first determine provisionally the appropriate assessment of the land after considering all the relevant information available in Government records and in any landholder's accounts handed over to the Government under clause (d) of section 3.(ii)In cases falling under sub-rule (c), the Assistant Settlement Officer shall, as a preliminary to the determination of the appropriate assessment, determine the classification, which would be assigned to the former irrigation work, if it were classified in accordance with the settlement notification.Explanation. - For the purpose of this rule "Government records" shall include block survey registers prepared at the time of the block survey of the district, in which the land is situated, the record of rights register of the village, in which the land is situated, the irrigation memoir attached to the record of rights register or relating to the tract, in which the land is situated, and settlement and re-settlement registers of ryotwari villages in the neighbourhood.(b)The Assistant Settlement Officer shall record a brief order indicating the basis on which he has determined the provisional rate or assessment of each land and the classification of each former irrigation work and specifying the record relied upon by him.(c)The Assistant Settlement Officer shall, then, cause to be published in the village in which the land is situated, a copy of the said order together with a notice in Form No. 10 requiring all persons interested in the land to appear before him and make any representation they may have, in regard to the provisional assessment.(d)The notice referred to in clause (c) shall specify the date on which the Assistant Settlement Officer proposes to hear the parties and shall be published and a copy thereof shall also be affixed on the notice board of the office of the Assistant Settlement Officer.(e)On the day fixed for the finalisation for the appropriate assessment, the Assistant Settlement Officer shall, after hearing the parties present and considering the evidence produced, finalise the said assessment.(f)The Assistant Settlement Officer shall, then, record his final order, summarising the representations, if any, made to him, and indicating the basis on which his final determination has been made and specifying the evidence relied upon by him.(g)The order of the Assistant Settlement Officer recorded under sub-rule (f) shall be published in the village.
