Section 20(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(3)In respect of a land, which could be cultivated with wet crops in normal years with water taken from the former irrigation work and which was liable to pay any water-cess to the Government after facilities for irrigation from the Government irrigation work became available, the appropriate assessment shall be the settlement wet assessment.
