Section 11 in Tamil Nadu Inams (Assessment) Act, 1956
11. Inams to be subject to restrictions, etc.
- Where before the date of the coming into force of this Act, any inam land was held subject to any restrictions or conditions, such inam land shall, [notwithstanding the levy of full assessment on such inam land under section 3 from the date of coming into force of this Act or the revision of such assessment under section 3-A.] [Substituted for the words and figure 'not with standing the levy of full assessment on such inam land under section 3 from the date of coming into force of this Act' by section 5 of the Tamil Nadu Inams (Assessment) Amendment Act, 1961 (Tamil Nadu Act 16 of 1961).]
