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State of Tamilnadu - Section

Section 14 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

14. Delegation of powers.

- The powers specified in column (2) of the Schedule below which are conferred on the Government by the sections of the Act specified in the corresponding entry in column (1) of the said Schedule may be exercisable also by any of the authorities or officers specified in the corresponding entry in column (3) thereof, subject to such control as may be specified in the said column (3) and also subject to revision by the Government.The Schedule
Section of the Act Powers Authorities or officers by whom the powersshould be exercised
Section 3(d) Power to take possession of janmam estate. Collector of the district or such one of thefollowing officers as may be specified by the Collector orRevenue Divisional Officer of the Division or Tahsildar of talukand any other officer of Government not below the rank of aRevenue Inspector.
Section 9, second proviso Power to direct that a person admitted topossession of any land on or after 1st June 1961 be entitled toryotwari patta. Settlement Officer.
Section 15, second proviso Power to specify rights which a person admittedinto possession of any land for non-agricultural purpose on orafter 1st June 1961 shall be entitled to. Settlement Officer.
Section 16 Power to issue direction under this section. Settlement Officer.
Section 17(l)(a) Power to terminate any right created before theappointed day by the janmi. Director of Settlements.
Section 17(2) Power to impose reasonable restrictions on theexercise of any right continued under section 17(1) (a). Director of Settlements.
Section 18 (2) (a) Power to terminate any right created before 1stJune 1961, for a period exceeding one year. Director of Settlements.
Section 18(3) Power to impose reasonable restrictions on theexercise of any right continued under section 18 (2) (a). Director of Settlements.
Explanation. - The Commissioner, Land Administration shall have power to pass orders suo motu or on application for revision. A further revision shall lie to Government against the orders of the Commissioner, Land Administration. Revision petitions to the Commissioner, Land Administration or the Government shall be presented within sixty days of the date of the communication of the order sought to be revised.
(2)The powers of the Settlement Officer specified in column (2) of the Schedule below under the sections of the Act specified in the corresponding entry in column (1) thereof, may be exercisable also by the officers specified in column (3) thereof.The Schedule
Section of the Act Powers Authorities or officer by whom the powersshould be exercised
1 2 3
Section 12 read with section 8 To decide the claim of the Janmi for the issueof Ryotwari patta. Assistant Settlement Officer.
Section 12 read with section 9 or 10 To decide the claim of the tenant or the personbased on personal cultivation for grant of ryotwari patta. Assistant Settlement Officer or SettlementTahsildar.
Section 53 To decide the question regarding forests. Assistant Settlement Officer.