Section 16 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
16. Rights of persons admitted into possession of ryoti land for non-agricultural purpose.
- Where any person has been admitted into possession of any ryoti land by any landholder for a non-agricultural purpose, that person shall be entitled to remain in possession of the land subject, however, to the payment by him to the Government of the ryotwari or other assessment or the ground-rent which may be imposed upon the land for each fasli year commencing with the fasli year in which the inam estate is notified:Provided that such transaction was not void or illegal under any law in force at the time:Provided further that a person who has been admitted into possession of any ryoti land (i) on or after the 1st day of July 1950 in the case of an existing inam estate, and (ii) on or after the 1st day of April 1960, in the case of a new inam estate, shall be entitled to no rights in respect of such land except where the Government otherwise direct.
