Section 9 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
9. Grant of ryotwari patta in cases not covered by sections.
(1)Subject to the provisions of the next succeeding section, where in respect of an inam land, no person is entitled to a ryotwari patta under section 8, and the land vests in Government, the persons specified below shall be entitled to a ryotwari patta in respect of that land in the following order of preference :-(i)firstly, a person who had been personally cultivating such land for a continuous period of twelve years immediately before the 1st day of April 1960;(ii)secondly, if there is no such person as is referred to in clause (i), then, a person who had been lawfully admitted into possession of such land on or after the 27th day of September 1955 and who had been personally cultivating such land over since; and(iii)thirdly, if there is no such person as is referred to in clauses (i) and (ii), then, a person who had been personally cultivating that land on the 26th day of September 1955 and for a period of twelve years immediately before the date:Provided that no person shall be entitled to a ryotwari patta in respect of any land under clause (i) or (iii) of this sub-section if such person has voluntarily abandoned or relinquished his rights in respect of such land on or before the date of the decision of the Assistant Settlement Officer under sub-section (2) of section 11.Explanation I. - In this section "person" includes an inamdar.Explanation II. - For the purposes of this sub-section, a person is said to personally cultivate a land when he contributes his own physical labour or that of the members of his family in the cultivation of that land.(2)Among the persons specified in sub-section (1), those specified in clause (i) of that sub-section shall be entitled to a ryotwari patta to the exclusion of the persons specified in clauses (ii) and (iii) of that sub-section and those specified in clause (ii) of that sub-section shall be entitled to a ryotwari patta, to the exclusion of the persons specified in clause (iii) of that sub-section.(3)Any ryotwari patta granted under this section shall take effect from the date of the grant of such patta.
