Section 13 in Tamil Nadu Permanent Settlement Regulation, 1802
13. Where consent is obtained, assessment on such lands to be paid as fixed by Collector.
- Where the consent of the [State Government] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may have been obtained to a particular appropriation of the lands above described, the proprietor of the estate in which such lands are situated shall pay such assessment of revenue as may be fixed on the said lands by the Collector of the [zila] [Now District, See section 3 of the Tamil Nadu Civil Courts Act, 1873 (Central Act III of 1873).].
