Section 57(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)The Settlement Officer shall effect [xxx] [The words 'within a period of three years from the date of the publication of this Act' were omitted by section 5 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1965 (Tamil Nadu Act 10 of 1965).] ryotwari settlement of every land in the transferred territory or part thereof in accordance with a settlement notification framed and published by the Government for the purpose.
