Section 59(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)Notwithstanding anything contained in any other law for the time being in force, no principal or other landholder of an inam estate shall, on or after the notified date and before the date on which the earliest deposit as aforesaid is made, sell, mortgage, lease, or otherwise assign or alienate any of his immovable property and any transaction of the nature hereby prohibited shall be void and inoperative and shall not confer or take away any right whatever on or from any party to the transaction.
