Section 1 in Tamil Nadu Land Registration Regulation, 1802
1.
Whereas it is expedient that public means should be established for the purpose of ascertaining the public revenue on [landed estates paying revenue to the Government] [These words were substituted for the words 'such lands' by the Repealing and Amending Act 1901 (Central Act XI of 1901) Second Schedule, Part 1.] as well as for prescribing rules for the transfer of all lands; wherefore the following rules have been passed for that purpose.
