Section 19A(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(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.]
