Section 11 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
11. Eviction of occupant of land not entitled to ryotwari patta in respect of it consequent on decision under section 12 or 14.
- In cases in which the Settlement Officer, the Tribunal, the Special Appellate Tribunal, the Director of Settlements or the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] decides that no one is actually entitled to ryotwari patta in respect of a land, the Manager shall serve on the occupant of any such land a notice in Form No. 9. The Manager shall also take such further steps as are necessary to evict him. Any such eviction shall be carried out in accordance with the provisions of clause (c) of sub-rule (3) of rule 5:Provided that if the occupation is unobjectionable and if the occupant states, in writing, that he accepts the decision of the Settlement Officer, the Tribunal, the Special Appellate Tribunal, the Director of Settlements or the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.], as the case may be, that he is not entitled to ryotwari patta in respect of the land in his occupation and that he will surrender possession of it to the Government if it is not assigned to him under the darkhast rules, his petition being treated as his darkhast application, he need not be evicted. The Manager may allow the occupation in such cases to continue, subject to the payment of assessment on the land as determined under section 21, until orders are passed on the darkhast application or the land is required by the Government for any purpose, whichever is earlier.
