Section 16(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)Every person, whether a landholder 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 estate is notified] [Substituted for 'with effect on and from the notified date 'by section 4 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956, deemed to have come into force on 19th April 1949).] be liable to pay to the Government such assessment, as may be lawfully imposed on the land.
