Section 4 in Tamil Nadu Limited Proprietors Act, 1911
4. Application to Collector for registration as proprietor.
- Where any person is entitled otherwise than as owner to collect the rents of the whole of an estate or any portion thereof consisting of one or more villages by virtue of any transfer from an owner or of any decree or order of a competent court or of any rule or provision of law and is not the proprietor as defined in section 4 of the Madras Proprietary Estates' Village-service Act, 1894, he may apply to the District Collector to be registered as proprietor in respect of such estate or portion for all or any of the purposes of the Madras Proprietary Estates' Village-service Act, 1894, the Madras Hereditary Village-offices Act, 1895, and the [Madras Survey and Boundaries Act, 1897.] [This Act has been repealed. see no the Tamil Nadu Survey and Boundaries Act, 1923 (Tamil Nadu Act VIII of 1923).]
