Section 13 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
13. Liability to pay assessment, etc., to Government.
(1)(a)Every person who becomes entitled to a ryotwari patta under this Act (other than under section 11) in respect of any land shall, for each fasli year commencing with the fasli year in which the inam estate is notified, be liable to pay to the Government such assessment, as may be lawfully imposed on the land.(b)Every person who becomes entitled to a ryotwari patta under section 11 in respect of any land shall, for each year commencing with the fasli year in which such patta is granted, be liable to pay to the Government such assessment, as may be lawfully imposed on the land.(2)If a ryot was liable immediately before the notified date to make any payment to the landholder otherwise than by way of rent, whether periodically or not, in respect of any land to which he is entitled to a ryotwari patta, he shall continue to make such payments as accrue on or after that date to the Government.
