Section 10 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
10. Eviction of occupant of land not entitled to ryotwari patta in respect of consequent on decision under section 9.
- In cases in which the Assistant Settlement Officer, the Tribunal or the Special Appellate Tribunal [decides that no one is actually entitled to ryotwari patta in respect of a land in a leasehold, the Tahsildar shall serve on the occupant, if any, of such land] [Substituted by G. O. Ms. No. 2821, Revenue, dated the 26th November 1969.] a notice in Form No. 9. The Tahsildar shall also take such further steps as are necessary to evict the occupant. Any such eviction shall be carried out in accordance with the provisions of such-rule (5) of rule 4:Provided that if the occupation is unobjectionable and if the occupant states in writing that he accepts the decision of the Assistant Settlement Officer, the Tribunal or the Special Appellate Tribunal, as the case maybe, that he is not entitled to ryotwari patta in respect of the land and that he will surrender actual possession of it to the Government forthwith, if the land is not assigned to him under the darkest rules, his petition being treated as his darkest application, he need not be evicted. The Tahsildar may allow the occupation in such cases to continue, subject to the payment of assessment on the land under section 15, until orders are passed on the darkest application or entitle the land is required by the Government for any purpose, whichever is earlier.
