Section 9(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)In the case of an existing inam estate, the landholder shall, with effect on and from the notified date, be entitled to a ryotwari patta in respect of -(a)all lands which immediately before the notified date-(i)belonged to him as private land within the meaning of sub-clause (b) of clause (10) of section 3 of the Estates Land Act, or(ii)stood recorded as private land in a record prepared under the provisions of Chapter XI or Chapter XII of the said Act:Provided that the private land referred to in sub-clauses (i) and (ii)-
