Section 19 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
19. [ Rights of persons admitted into possession of ryoti land for non-agricultural purpose. [Sections 19 and 19-A were substituted for original ones by Tamil Nadu Act XLIV of 1956 with effect from 19th April 1949.]
- Where any person has been admitted into possession of any ryoti land by any landholder for a non-agricultural purpose, that person shall be entitled to remain in possession of the land subject however to the payment by him to the Government of the ryotwari or other assessment or the ground rent which may be imposed upon the land for each fasli year commencing with the fasli year in which the estate is notified:Provided that such transaction was not void or illegal under any law in force at the time:Provided further that a person who has been admitted into possession of any ryoti land on or after the first day of July 1945 shall be entitled to no rights in respect of such land except where the Government otherwise direct.
