Section 30A in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
30A. [ A person deemed to be landholder in certain cases. [Inserted by section 5 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).]
(1)For the purposes of sections 27,28,29 and 30 any person who had, immediately before the notified-date, any right or interest in any land in a zamindari estate as a landholder, shall be deemed to be a landholder of such estate.(2)The ryotwari assessments imposed on, and the miscellaneous revenue derived from, all lands in a zamindari estate in respect of which, any landholder mentioned in sub-section (1) is entitled to ryotwari patta under any provision of this Act, shall be excluded in determining the basic annual sum.]
