Section 9 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
9. Lands in respect of which a tenant is entitled to ryotwari patta.
(1)Every tenant shall, with effect on and from the appointed day, be entitled to a ryotwari patta in respect of the lands in his occupation:Provided that such land is proved to have been cultivated by the tenant himself or by the members of his tarwad, tavazhi, illom or family or by his own servants or by hired labour with his own or lured stock in the ordinary course of husbandry for a continuous period of three agricultural years immediately before the 1st day of June 1969:Provided further that no person who has been admitted into possession of any land by a janmi on or after the 1st day of June 1961 shall, except where the Government, after an examination of all the circumstances otherwise direct, be entitled to a ryotwari patta in respect of such land.(2)Notwithstanding anything contained in sub-section (1), no tenant shall be entitled to a ryotwari patta in respect of any land under sub-section if such tenant has voluntarily abandoned or relinquished his rights in respect of such land on or before the date of the decision of the Settlement Officer under subsection (1) of section 12.
