Section 57(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(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 settlement notification in force on such date and in such district as may be specified by the Government;(b)if more than one such notification is in force in that district, the rates set out in one of those notifications which the Government consider to be the most appropriate to the case.
