Section 16 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
16. Liability to pay assessment, etc., to Government.
(1)Every person, whether a landholder or a ryot, who becomes entitled to a ryotwari patta under this Act in respect of any land shall, [for each fasli year commencing with the fasli year in which the estate is notified] [Substituted for 'with effect on and from the notified date 'by section 4 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956, deemed to have come into force on 19th April 1949).] be liable to pay to the Government such assessment, as may be lawfully imposed on the land.(2)If in respect of any such land, the ryot was liable immediately before the notified date to make any payment to the landholder otherwise than by way of rent, whether periodically or not, the ryot shall continue to make such payments as accrued on or after that date to the Government.
