Section 19A in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
19A. Persons admitted into possession of non-ryoti land how dealt with
(1)Except where the Government otherwise direct, no person admitted by a landholder into possession of any communal land or forest or other land which is not a ryoti land, shall be entitled to any rights in, or to remain in possession of, such land:Provided that nothing contained herein shall apply to lands for which the landholder is entitled to ryotwari patta under section 12,13 or 14.(2)A direction under sub-section (1) allowing any person to remain in possession of any such land may specify -(i)the assessment or ground rent payable to the Government on the land for each fasli year commencing with the fasli year in which the estate is notified, and(ii)such special terms and conditions including the period for which such person may remain in possession of the land as the Government may consider necessary in the public interest.Explanation. - In this section, "communal land" means any land of the description mentioned in section 3, clause (16), sub-clause (a) or sub-clause (b) of the Estates Land Act.]
