(1)The State Government may make an order directing that a survey be made and a record-of-rights be prepared by [the Collector] [Substituted for 'a Revenue Officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] in respect of an estate or portion of an estate, in the following cases, namely: -(a)where -(i)the landholder or ryots, or(ii)not less than one-half of the total number of landholders, or(iii)a landholder or a proportion of the landholders whose interest or the aggregate of whose interests, respectively in the estate or portion thereof, is not less in value than one-half of the total shares of all the landholders therein, or(iv)not less than one-fourth of the total number of ryots, applies or apply for such an order, depositing or giving security for such amount for the payment of expenses as the State Government direct;(b)where in the opinion of the State Government, the preparation of such a record is required to secure either the ryots generally or the landholder of an estate or portion of an estate in the enjoyment as such of their or his legal rights or is calculated to settle or avert a serious dispute existing or likely to arise between the ryots generally and their landholder; or(c)where the estate is an estate managed on behalf of the Government or is under the superintendence of the Court of Wards.
