Section 72A(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)Where any receiver or commissioner appointed before the date of the commencement of the Tamil Nadu Inam Estates and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 22 of 1975) by any Tribunal or other authority in respect of any land in an inam estate, is functioning on such date, the Tribunal or other authority shall, either on an application made by the aggrieved party within sixty days from such date, or suo motu cancel such appointment, and on such cancellation, the possession of such land shall stand transferred to the person who was personally cultivating such land immediately before the date of the appointment of such receiver if such person had been dispossessed of such land by the receiver.
