Section 23 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
23. Determination of land revenue before ryotwari settlement is brought into force.
- The land revenue payable to the Government [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 10 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956), which was deemed to have come into force on the 19th April 1949.] shall, until a ryotwari settlement effected in pursuance of section 22 has been brought into force in the estate, be calculated as follows:-(a)In respect of any land held for the purpose of agriculture, not being private land, the land revenue shall be -(i)where the rent payable to the landholder immediately before the notified date has been determined under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) the rent so determined; or(ii)where the rent has not been so determined, the rent which would have been payable to the landholder in respect of the fasli year in which the estate is notified; or(iii)where no rent was payable, the rent which would have been payable to the landholder immediately before the notified date, by a ryot holding similar land with similar advantages, in the neighbourhood:Provided that in cases falling under sub-clauses (i) and (ii), the land revenue in respect of the fasli year in which the estate is notified shall be the rent due to the landholder less any payment made to him before the notified date and authenticated in the prescribed manner:Provided further that in cases falling under sub-clause (ii), where after the rent has been determined under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Reduction of Rent) Act, 1947 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXX of 1947, it is found that the land revenue paid exceeds the rent so determined, such excess shall be adjusted towards the land revenue payable in the subsequent fasli year or years.(b)In respect of other lands, the land revenue payable shall be calculated at such rate or rates as the Government may, by general or special order, determine.
