Section 59 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
59. Stay of execution proceedings and prohibition of certain transfers.
(1)No Court shall, before the date on which the earliest deposit in pursuance of this Act is made in the office of the Tribunal, order or continue execution in respect of any decree or order passed against the principal or any other landholder of an inam estate against his interest in the inam estate or against his other immovable property or against him personally by arrest and detention; and with effect on and from such date, execution in the cases aforesaid may be ordered or continued as specified in, and in accordance with the provisions of section 60.(2)All proceedings for the execution of any decree or order by the arrest and detention in prison of the principal or any other landholder of an inam estate pending on the notified date, shall stand dismissed and if on such date the principal or any other landholder is detained in a prison in execution of any such decree or order, he shall be released forthwith.(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.
