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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)
(i)He shall first determine provisionally the appropriate assessment of the land after considering all the relevant information available in Government records and in any landholder's accounts handed over to the Government under clause (d) of section 3.
(ii)In cases falling under sub-rule (c), the Assistant Settlement Officer shall, as a preliminary to the determination of the appropriate assessment, determine the classification, which would be assigned to the former irrigation work, if it were classified in accordance with the settlement notification.