Section 10 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
10. Liability to pay land revenue to Government.
- Every person, whether a lessee or a ryot, who becomes entitled to a ryotwari patta under this Act in respect of any land shall, for each fasli year commencing with the fasli year in which the appointed day falls, be liable to pay to the Government such assessment as may be lawfully imposed on the land.
