Section 4(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)If the Tahsildar considers that the occupant of a land on the appointed day is, prima facie entitled to ryotwari patta in respect of that land, he shall tentatively allow such occupation to continue, subject to the pay- merit of assessment on the extent occupied, payable prior to ryotwari settlement 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 part of a fasli year shall be deemed to be occupation for the whole of a fasli year.
