Section 21 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
21. 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 inam estate is notified shall, until a ryotwari settlement effected in pursuance of section 20 has been brought into force in the inam estate, be calculated as follows:-(a)In respect of any land in an existing inam estate 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 '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] [[The following proviso was omitted by section 4 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964:-'Provided further that in cases falling under sub-clause (ii) where after the rent has been determined under the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras 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.']] 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 inam 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 inam 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;[xxx] [The following proviso was omitted by section 4 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964.](b)In respect of other lands in the existing inam estate and in respect of all lands in the new inam estate, the land revenue payable shall be calculated at such rate or rates as the Government may, by general or special order, determine.
