Section 3(4) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(4)If the Tahsildar considers that the occupant of a Sreepadam land is personally cultivating that land, he shall tentatively allow such occupation to continue, subject to the payment of ryotwari assessment on the extent occupied, as fixed under section 14 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 the fasli year shall be deemed to be occupation for the whole of a fasli year.
