Section 5(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(2)If the Tahsildar considers that the occupant of a land is prima facie entitled to ryotwari patta in respect of that land, he shall tentatively allow such occupation to continue, subject to the payment of assessment of the extent occupied, as fixed under section 12 and subject to the condition that the payment of such assessment shall not confer any right of occupancy.Explanation. - For the purpose of this rule, occupation for a part of fasli year shall be deemed to be occupation for the whole of the fasli year.
