Section 15 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
15. Rights of persons admitted into possession of land in a janmam estate for non-agricultural purpose.
- Where, any person has been admitted into possession of any land in a janmam estate by any janmi for a non-agricultural purpose, that person shall be entitled to remain in possession of the land subject, however, to the payment by him to the Government of the ryotwari or other assessment or the ground rent which may be imposed upon the land for each fasli year commencing with the fasli year in which the appointed day falls:Provided that such transaction was not void or illegal under any law in force at the time.Provided further that a person who has been admitted into possession of any land on or after the 1st day of June 1961 shall be entitled to no rights in respect of such land except where the Government otherwise direct.
