Section 5 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
5. [ Appointment and functions of Settlement Officers. [Substituted for the following section by section 3 of the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 26 of 1964):- '5 Appointment and functions of Settlement Officer.-As soon as may be after the publication of this Act in the Fort St. George Gazette, the Government shall appoint n Settlement Officer to carry out survey and settlement operations in lease-holds and introduce ryotwari settlement therein. The Settlement Officer shall be subordinate to the Board of Revenue.]
- As soon as may be after the publication of this Act in the [Fort St. George Gazette], the Government shall appoint one or more Settlement Officers to carry out survey and settlement operations in respect of lease-holds and introduce ryotwari settlement therein. Every Settlement Officer shall be subordinate to the [Board of Revenue.]] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.]
