Section 3(8) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(8)If the Tahsildar considers that the occupant is not personally cultivating the land, but that the occupation is not objectionable, the occupation may be allowed subject to the payment, by the occupant, of the ryotwari assessment on the land as fixed under section 14, until the ryotwari settlement of the land is effected under section 13 or until the land is required by the Government for any purpose, whichever is earlier. The payment of such ryotwari assessment shall not confer on the occupant any occupancy right. Every decision in this regard shall be communicated to the occupant concerned in Form No. 3.
