Section 20(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(2)(i)In the case of the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], the said notification shall embody the principles adopted in making ryotwari settlement in the adjoining district and shall adopt such rates of- assessment as may be specified by the Government having regard to the rates under the [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Land Revenue Act, 1851 (Central Act XII of 1851) and the settlement notification in force in the adjoining district; and(ii)in the case of other areas in the State, the said notification shall embody the principles adopted in making ryotwari settlements in ryotwari areas and shall adopt -(a)the rates of assessment set out in the resettlement notification in force on the date of the publication of this Act in the [Fort St. George Gazette] [Now, Tamil Nadu Government Gazette.], in the district in which the inam estate is situated, or(b)if more than one such notification is in force in the district, or if the inam estate is situated in more than one district, the rates set out in one of those notifications, which the Government consider to be most appropriate to the case.
