Section 8(5) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(5)In the case of a minor inam held immediately before the appointed day by an individual on condition of rendering service to a religious, educational or charitable institution, the grant of ryotwari patta under sub-section (1) or (2) shall be subject to the provisions of section 21.
