Section 2 in Tamil Nadu Permanent Settlement Regulation, 1802
2. Assessment on all lands liable to revenue. Proprietary right vested in [zamindars] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).].
- In conformity to these principles, an assessment shall be fixed on all lands liable to pay revenue to the Government; and, in consequence of such assessment, the proprietary right of the soil shall become vested in the [zamindars] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] or other proprietors of land, and in their heirs and lawful successors for ever.
