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State of Tamilnadu - Section

Section 4 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

4. Appointment and functions of Director of Settlements.

- As soon as may be, after the passing of this Act, the Government shall appoint a Director of Settlements to carry out Survey and Settlement operations in estates and introduce ryotwari settlement therein. The Director shall be subordinate to the Board of Revenue.