9. Assessment of cess in cases of estates during settlement proceedings.
- Where proceedings under the provisions of the said Act are being carried on in any area for preparation of record-of-rights of for settlement of rent or for both, Government may, by order, direct that in course of the said proceedings the cess payable under this Act shall, subject to the rules made in that behalf be assessed in respect of lands held as in estate in the aforesaid area, which are not covered by an order under Sub-section (1) of Section 8 by such officer conducting the said proceedings and in such manner as may be specified in the said rules and the cess so assessed shall take effect from the date notified in that behalf by Government.
