Section 16 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
16. Manner of effecting ryotwari settlement.
(1)The Settlement Officer shall effect a ryotwari settlement of all inam lands [other than those situated in the transferred territory] [Inserted by section 11(i) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] in accordance with a settlement notification framed and published by the Government for the purpose.(2)(i)In the case of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act. 28 of 1996).], the said notification shall embody the principles adopted in making ryotwari settlement in the adjoining district and shall adopt such rates of assessment as may be specified by the Government having regard to the rates under the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act. 28 of 1996).] City Land Revenue Act, 1851 (Central Act XII of 1851) and the settlement notification in force in the adjoining district; and(ii)in the case of other areas in the State [except the transferred territory] [Inserted by section 11 (ii) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).], the said notification shall embody the principles adopted in making ryotwari settlements in ryotwari areas and shall adopt -(a)the rates of assessment set out in the settlement notification in force on the date of the publication of this Act in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] in the district in which the inam land is situated; or(b)if more than one such notification is in force in the district, the rates set out in one of those notification which the Government consider to be the most appropriate to the case.(3)All rates of assessment imposed at a ryotwari settlement under this section shall be liable to revision, from time to time, as laid down in the settlement or resettlement notification aforesaid, as the case may be.(4)Nothing in this section shall be construed -(i)as entitling any person to a ryotwari patta for any land in respect of which he has not made any claim under section 11; or(ii)as empowering the appropriate officer or authority to reopen any decision made under section 11.
