Section 28(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(a)the whole of the assessment levied on any land in an inam estate under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act, 1956 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XL of 1956) in respect of which land the landholder is entitled to a ryotwari patta under section 9;
