Section 14 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
14. Manner of effecting ryotwari settlement.
(1)The Settlement Officer shall effect a ryotwari settlement of each lease-hold 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 publication of this Act in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] in the district in which the lease-hold situated; or(b)if more than one such notification is in force in the district, the rates set out in one of those notifications which the Government consider to be the most appropriate to the case.(3)All rates of assessment imposed at a ryotwari settlement under this section shall be liable to revision, from time to time, as laid down in the settlement or re-settlement notification aforesaid, as the case may be.(4)Nothing in this section shall be construed-(i)as entitling any person to a ryotwari patta for any land in respect of which he has not made any claim under section 9; or(ii)as empowering the appropriate officer or authority to re-open any decision made under section 9.
