Section 4(4) in Tamil Nadu Impartible Estates Act, 1904
(4)[ The [State Government] [Inserted by section 3(2) of the Madras Impartible Estates (Amendment) Act, 1934 (Madras Act III of 1934).] may make rules for regulating the grant of certificates under the proviso to clause (c) of sub-section (2) and generally for carrying out the purposes of the said clause.]
