Section 38(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(5)[ Nothing contained in this section shall apply where any land (not consisting of an entire village) granted on service-tenure to the institution falls under section 3, clause (16)(c), of the Estates Land Act.] [Substituted for the old sub-section (5) by section 4 of the Tamil Nadu Estates (Abolition and Conversion into Ryotzvari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).]
