All assessable lands not the property of 5[the Government] 6[within the local limits of the ordinary original civil jurisdiction of the High Court of Judicature at Madras], of which the rate of assessment is not known, or which have not heretofore been assessed, shall be assessed at the rates customarily charged upon lands of a similar description in the neighbourhood according as they may be situated respectively within or without the 7[Presidency town of Madras].

Lakhiraj tenures of land in Madras, of which uninterrupted possession has been hold under alleged grants, exempt or partially exempt from assessment for sixty years, shall be valid; no other lakhiraj tenures of land in Madras shall be deemed valid, unless the same are or shall be held under an unexpired grant from, the British Government.

The Collector of Madras shall determine the rate of assessment to be 8[levied] on assessable land under section 1 of this Act, with reference to the rate assessed upon other land of a similar description in the neighbourhood, subject to an appeal to the Board of Revenue, to be made within six months from the notification by the Collector of the assessment fixed by him. The decision of the Board of Revenue upon such appeal shall be final.

The Collector may order any assessable land or land already assessed or charged with a rent payable to 9[the Government], to be measured, for the purpose of determining the amount of assessment to be imposed, or in the case of land already assessed or charged with a rent, for the purpose of ascertaining whether the actual dimensions, and the dimensions upon which the amount of assessment or rent was calculated, correspond.

Whenever, upon the measurement of any land under the preceding section, it shall be found that the dimensions upon which the amount of assessment or rent was calculated exceed the actual dimensions, a proportinate abatement shall be made for the excess, on the demand of the party entitled to claim it.

On the other hand, when the actual dimensions exceed the dimensions upon which the amount of assessment of rent was calculated, the excess shall be charged at the same rate as the rest of the land, the possession being left undisturbed: Provided that, when it shall appear that the excess has been caused by the surreptitious usurpation of ground belonging to another tenure, the act of the Collector in assessing it shall not prejudice the holder of such other tenure in any effort he may make to recover the ground usurped from it.

Appeal against extra assessment. An appeal shall lie to the Board of Revenue against any extra assessment or additional rent charged by the Collector for excess by measurement under this section, if preferred within six months from the date of the Collector's order. Upon such appeal the decision of the Board of Revenue shall be final.

Rep., by the Madras City Land-revenue (Amendment) Act, 1867 (Mad. Act VI of 1867), s. 2.

In the case of payment by any tenant or occupier not holding immediately under 10[tho Government], or the seizure and sale of his property, he may deduct the amount of the payment or levy from the next payment of rent to his landlord.

The claim of 11[the Government] for land-revenue or rent has priority over all other claims upon the land, or to which property distrained upon the land may be liable.

It the Collector's claim for arrears of rent is disputed, the process of distraint and sale shall not be stayed, unless the amount claimed be lodged with the Collector.

11. [Omitted] 12[* * *]

When a claim to hold land lakhiraj, or free of assessment, shall be set up under this Act, the Collector shall inquire into the claim, taking such evidence as the claimant may offer or the public records supply, and shall report his proceedings in the case for the consideration of the Board of Revenue.

Procedure thereupon. If the Board of Revenue are satisfied of the validity of the claim they shall make an order accordingly, and such order shall be final. If they are not satisfied of the validity of the claim, they shall direct the Collector to assess the land, leaving the claimant to contest the Collector's demand in the Civil Courts, as herein provided.

Any person obstructing or molesting the Collector or any of his subordinate officers in the execution of their duty shall, on conviction before a Magistrate of the town of Madras, be liable to a fine not exceeding five hundred rupees, and, in default of payment, to imprisonment in the common gaol, for a term not exceeding sixth months, or until the fine is sooner paid.

The Collector may punish any contempt committed in his presence in open kachari or office, by fine not exceeding two hundred rupees, and in default of payment, by imprisonment in the common gaol for a term not exceeding one month.

Appeal from his orders. From every such order of fine or imprisonment an appeal shall lie to the Board of Revenue, whose decision shall be final.

The Collector shall act in the execution of this Act under the usual control of the superior revenue authorities.

The ground-rents payable to 13[the Government] from lands in Madras are revenue within the meaning of the Act of Parliament, 21 Geo. III, cap. 7014; and the Supreme Court of Judicature established by Royal Charter at Madras has not any civil jurisdiction concerning the said ground-rents or concerning anything ordered or done in the assessment or collection thereof.

All actions concerning any trespass or injury committed by any Revenue-officer, acting under colour of this Act, or concerning any claim in respect of any goods taken by, or any moneys paid to, any Revenue-officer under this Act, or concerning any claim of rent or revenue on the part of 15[the Government] under this Act, shall be tried and determined in the Civil Courts established by 15[the Government] in the Zila of Chingleput, notwithstanding that the cause of action in respect of which such action is brought arose, or the defendant therein reside, within the limit of the town of Madras, and every such action shall be brought within six months after the cause of action arose, and not afterwards.

The words Collector and Board of Revenue used in this Act shall be taken to mean any person or persons lawfully appointed to exercise the powers vested in the Collector and Board of Revenue respectively, under this Act.

1. The short title was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901).

2. According to the direction in the Adaptation Order of 1937, the words East India Company should be changed into the Crown and consequently the expression the East India Company in the Act should read as the Crown . The superfluous the in the expression the Crown was omitted with effect from the 1st April, 1937 by section 3(2) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1961 Tamil Nadu Act XIV of 1951). The words the Government were substituted for the words the Crown at Madras by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).

3. These words were substituted for the words within the limits of the Town of Madras as defined in s. 12, Regulation II of 1802 of the Madras Code by the Amending Act, 1891 (Central Act XII of 1891).

4. The words of the Crown were omitted by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).

5. The words the Crown were substituted for the words East India Company by the Adaptation Order of 1937 and the word Government was substituted for Crown by the Adaptation Order of 1950 see also footnote 2 above.

6. These words were substituted for the words within the limits of the Town of Madras as defined in s. 12, Regulation II of 1802 of the Madras Code by the Amending Act, 1891 (Central Act XII of 1891).

7. The words Presidency town of Madras were substituted for the words walls of George Town by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957). The words George Town were themselves substituted for the words Black Town by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).

8. This word was substituted for the word laid by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).

9. The words the Crown were substituted for the words East India Company by the Adaptation Order of 1937 and the word Government was substituted for Crown by the Adaptation Order of 1950 see also footnote 2 on page 99 supra.

10. The words the Crown were substituted for the words East India Company by the Adaptation Order of 1937 and the order Government was substituted for Crown by the adaptation Order, 1950 see also footnote 2 on p. 99 supra.

11. The words the Crown were substituted for the words East India Company by the Adaptation Order of 1937 and the word Government was substituted for Crown by the Adaptation Order of 1950 see also footnote 2 on p. 99 supra.

12. This section was omitted by section 2 of the Madras City Land Revenue and Revenue Recovery (Amendment) Act, 1967 (Tamil Nadu Act 16 of 1967).

13. The words the Crown were substituted for the words East India Company by the Adaptation Order of 1937 and the word Government was substituted for Crown by the Adaptation Order of 1950 see also footnote 2 on page 99 supra.

14. The East India Company Act, 1870 (21 Geo. 3, C. 70), printed, Collection of Statutes relating to India.

15. The words the Crown were substituted for the words East India Company by the Adaptation Order of 1937 and the word Government was substituted for Crown by the Adaptation Order of 1950 see also footnote 2 on page 99 supra.