Section 8 in Tamil Nadu Permanent Settlement Regulation, 1802
8. Proprietors of land may transfer proprietary right in whole or part of their [zamindaris] [Zamindari estate has been abolished. See section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).]. Restrictions under which such transfer is to be made.
- Proprietors of land shall be at free liberty to transfer without the previous consent of the Government, or of any other authority, to whomever they may think proper, by sale, gift or otherwise, their proprietary right in the whole or in any part of their [zamindaris] [Zamindari estate has been abolished. See section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).]; such transfers of land shall be valid and shall be respected by the Courts of Judicature and by the [officers of the Government] [The words 'officers of the Crown' were substituted for the words 'officers of the Government', by the Adaptation Order of 1937 and the word 'Government' was substituted for the word 'Crown' by the Adaptation Order of 1950.]; provided they shall not be repugnant to the Muhammadan or to the Hindu laws, or to the regulations of the [***] [The word 'British' was omitted by the Adaptation Order of 1950.], Government. But unless such sale, gift or transfer shall have been regularly registered at the office of the Collector, and unless the public assessment shall have been previously determined and fixed on such separated portions of land by the Collector, such sale, gift or transfer shall be of no legal force or effect, nor shall such transaction exempt a [zamindar] [Zamindari estate has been abolished. See section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] from the payment of any part of the public land-tax assessed on the entire [zamindari] [Zamindari estate has been abolished. See section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] previously to such transfer, but the whole [zamindari] [Zamindari estate has been abolished. See section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] shall continue to be answerable for the total land-tax, in the same manner as if no such transaction had occurred.
