Section 20(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(2)If in respect of a land, there was no former irrigation work, the appropriate assessment shall be the settlement manavari assessment or the settlement dry assessment, according as, in the absence of facilities for irrigation from the Government irrigation work, the land would have been registered as manavari or as dry, at the settlement.
