Section 75(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)For the purposes of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), any ryotwari patta granted under this Act, shall be deemed to have effect on the 6th day of April 1960 and for the purposes of calculating the standard acre under that Act, "land revenue" shall in respect of the land referred to in sub-section (1) mean the ryotwari assessment payable in pursuance of the ryotwari settlement referred to in subsection (2).
