Section 6 in The Chennai City Land Revenue Act, 1851
6. Charge for land in excess of quantity assessed.
- On the other hand, when the actual dimensions exceed the dimensions upon which the amount of assessment of rent was calculated, the excess shall be charged at the same rate as the rest of the land, the possession being left undisturbed:Saving of right of holder from who excess is usurped. - Provided that, when it shall appear that the excess has been caused by the surreptitious usurpation of ground belonging to another tenure, the act of the Collector in assessing is usurped, it shall not prejudice the holder of such other tenure in any effort he may make to recover the ground usurped from it.Appeal against extra assessment. - An appeal shall lie to the Board of Revenue against any extra assessment or additional rent charged by the Collector for excess by measurement under this section, if preferred within six months from the date of the Collector's order. Upon such appeal the decision of the Board of Revenue shall be final.
