Section 4 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
4. Appointment and functions of the Director of Settlements.
- As soon as may be after the publication of this Act in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], the Government shall appoint a Director of Settlements to carry out survey and settlement operations in inam estates and introduce ryotwari settlement therein. The Director shall be subordinate to the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue (Abolition) Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.].
