Section 3(iii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(iii)in the case of any land other than an inam land referred to in clause (ii) in respect of which a ryotwari settlement is not in force on the date of the commencement of this Act, but is brought into force after that date but before the date of publication of the draft statement under sub-section (5) of section 10, the ryotwari assessment payable under such settlement after it is brought into force;
