Section 4(4) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(4)If the decision is that the occupant of a land on the appointed day is, prima facie, not entitled to ryotwari patta in respect of that land, but that the occupation is not objectionable, the occupation may be allowed subject to the payment by the occupant of the assessment on the land payable prior to ryotwari settlement, until the ryotwari settlement of the land is effected under section 20 or until the land is required by the Government for any purpose, whichever is earlier. The payment of such assessment shall not confer on the occupant any occupancy right. Every decision of the Tahsildar in this regard shall be communicated to the occupant concerned in Form No. 3.
