Section 22 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
22. Manner of effecting ryotwari settlement of estate.
(1)The Settlement Officer shall effect a ryotwari settlement of the estate or part thereof, in accordance with a settlement notification framed and published by the Government for the purpose.(2)The said notification shall embody the principles adopted in making ryotwari settlements in ryotwari areas, and shall adopt -(a)the rates of assessment set out in the resettlement notification in force on the date of the passing of this Act, in the district in which the estate is situated, or(b)if more than one such notification is in force in the district, or if the estate is situated in more than one district, the rates set out in that one of those notifications, which the Government consider to be most appropriate to the case.(3)All rates of assessment imposed at a ryotwari settlement shall be liable to revision from time to time as laid down in the settlement notification referred to in sub-sections (1) and (2).(4)Neither the settlement notification nor any order passed in pursuance thereof shall be liable to be questioned in any Court of Law.
