Section 19(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(1)Any janmam estate or part thereof may be surveyed, or if it has been surveyed before the appointed day, be re-surveyed as if it were Government land in accordance with the precisions for the survey of such land contained in the Tamil Nadu Survey and Boundaries Act, 1923 (Tamil Nadu Act VIII of 1923):Provided that any re-survey made under this sub-section may be limited to what is necessary for the introduction of the ryotwari settlement of the janmam estate or part thereof.
