Section 1(3) in Tamil Nadu Impartible Estates Act, 1904
(3)Repeal. - On this Act coining into force, the Madras Impartible Estates Act, 1902 (Madras Act II of 1902), and the Madras Impartible Estates Act Continuance Act, 1903 (Madras Act II of 1903), shall be repealed.This Act shall be deemed to have been repealed in its application to the inam estate with effect on and from the notified date, if that estate had been governed by this Act immediately before that date by virtue of section 74 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963).
