Section 10 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
10. Lands in respect of which a ryot is entitled to ryotwari patta.
(1)In the case of an existing inam estate, every ryot shall, with effect on and from the notified date, be entitled to a ryotwari patta in respect of -(i)all his lands which were finally held to be ryoti lands under section 3-A of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Reduction of Rent) Act, 1947 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] Act XXX of 1947);and(ii)all ryoti lands which immediately before the notified date, were properly included or ought to have been properly included in his holding and which are not lands in respect of which a landholder or some other person is entitled to a ryotwari patta under any other provision of this Act:Provided that no person who has been admitted into possession of any land by a landholder on or after the 1st day of July 1950 shall, except where the Government, after an examination of all the circumstances otherwise direct, be entitled to a ryotwari patta in respect of such land.(2)(a)In the case of a new inam estate every ryot shall, with effect on and from the notified date, be entitled to a ryotwari patta in respect of all ryoti land in his holding except lands in respect of which a landholder or some other person is entitled to a ryotwari patta under any other provision of this Act:Provided that no person who has been admitted into possession of any land by a landholder on or after the 1st day of April 1960 shall, except where the Government, after an examination of all the circumstances otherwise direct, be entitled to a ryotwari patta in respect of such land.(b)A ryot as defined in clause 16(ii) of section 2 shall be entitled to a ryotwari patta to the exclusion of the ryots, if any, specified in paragraphs (i) and (ii) of the Explanation to the said clause 16(ii) and a ryot specified in paragraph (i) of the said Explanation shall be entitled to a ryotwari patta to the exclusion of the ryot, if any, specified in paragraph (ii) of the said Explanation.(3)Notwithstanding anything contained in sub-sections (1) and (2), no ryot shall be entitled to a ryotwari patta in respect of any land under sub-section (1) or sub-section (2), if such ryot has voluntarily abandoned or relinquished his rights in respect of such land on or before the date of the decision of the Settlement Officer under sub-section (1) of section 12.Explanation. - No person to whom a right to collect the rent of any land has been leased before the notified date, including an inamdar or a farmer of rent, shall be entitled to a ryotwari patta in respect of such land under this section.
