Section 75 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
75. Special provision relating to fixation of ceiling area in respect of lands in an inam estate.
(1)Notwithstanding anything contained in the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), but subject to the provisions of sub-section (2), the authorized officer shall, in the fixation of the ceiling area of any person under that Act, exclude any land in an inam estate.(2)As soon as may be, after a ryotwari settlement is brought into force in any land referred to in sub-section (1) and after the grant of the ryotwari patta in respect of such land to any person in accordance with the provisions of this Act, the authorized officer shall calculate or re-calculate the ceiling area of such person and in so calculating or re-calculating, the authorised officer shall take into account the extent of the land in respect of which a ryotwari patta has been granted to such person under this Act.(3)For the purposes of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), any ryotwari patta granted under this Act, shall be deemed to have effect on the 6th day of April 1960 and for the purposes of calculating the standard acre under that Act, "land revenue" shall in respect of the land referred to in sub-section (1) mean the ryotwari assessment payable in pursuance of the ryotwari settlement referred to in subsection (2).
