Section 3 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
3. Consequences of notification of inam estate.
- With effect on and from the notified date and save as otherwise expressly provided in this Act -(a)The Tamil Nadu Estates Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) [except insofar as it relates to reduction of rents and the collection of arrears of rent in existing inam estates in respect of which the rate of rent has been determined before the notified date under that Act,] [Substituted for the words 'in so far as it relates to matters other than reduction of rents and the collection of arrears of rent', by section 2 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964.] the Tamil Nadu Estates Land Act, 1908 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), the Pudukkottai (Settlement of Inams) Act, 1955 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXIII of 1955) and all other enactments applicable to the inam estate as such shall be deemed to have been repealed in their application to the inam estate;(B)The Entire Inam Estate (Including All Conanunal Lands And Poram-Bokes, Other Non-Ryoti Lands, Waste Lands, Pasture Lands, Forests, Mines And Minerals, Quarries, Rivers And Streams [Tanks And Ooranies (Including Private Tanks And Ooranies) And Irrigation Works ] [Substituted And Were Deemed Always To Have Been Substituted For The Words 'Tanks And Irrigation Works' By Section 2(1) Of The Tamil Nadu Inam Estates, Lease-Holds And Minor Inams (Abolition And Conversion Into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 2 Of 1976).] Fisheries And Ferries), Shall Stand Transferred To The Government And Vest In Them Free Of All Encumbrances, And The [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Revenue Recovery Act, 1864 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1864), The [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Irrigation Cess Act, 1865 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act Vii Of 1865), And All Other Enactments Applicable To Ryotwari Areas Shall Apply To The Inam Estate; By Virtue Of Section 6 Of The Tamil Nadu Inam Estates, Leaseholds And Minor Inams (Abolition And Conversion Into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act Ii Of 1976), The Provisions In Respect Of Private Tanks And Ooranies Shall Have Effect Notwithstanding Anything Inconsistent Therewith Contained In Any Other Law For The Time Being In Force Or Any Custom, Usage Or Contract Or Decree Or Order Of A Court Or Other Authority.(c)all rights and interests created in or over the inam estates before the notified date by the principal or any other landholder, shall as against the Government, cease and determine;(d)the Government may, after removing any obstruction that may be offered, forthwith take possession of the inam estate and all accounts, registers, pattas, muchilikas, maps, plans and other documents relating to the inam estate which the Government may require for the administration thereof:[Provided that the Government shall not dispossess any person who is personally cultivating any land in the inam estate, until the Settlement Officer and the Tribunal and the Special Appellate Tribunal, on appeal, if any, decide that such person is not actually entitled to a ryotwari patta in respect of that land under the provisions of this Act.] [[Substituted for the following proviso by section 2 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1971 (Tamil Nadu Act 28 of 1971) which was deemed to have come into force on the 1st January 1964:-'provided that the Government shall not dispossess any person of any land in the inam estate in respect of which they consider that he is prima facie entitled to a ryotwari patta pending the decision of the Settlement Officer and the Tribunal and the Special Appellate Tribunal, on appeal, if any, as to whether such person is actually entitled to such patta;']]Explanation. - For the purposes of this proviso, a person is said to personally cultivate a land when he contributes his own physical labour or that of the members of his family in the cultivation of that land;(e)the principal or any other landholder and any other person, whose rights stand transferred under clause (b) or cease and determine under clause (c), shall be entitled only to such rights and privileges as are recognized or conferred on him by or under this Act;(f)the relationship of landholder and ryot, shall, as between them, be extinguished;(g)any rights and privileges which may have accrued in the inam estate, to any person before the notified date against the principal or any other landholder thereof, shall cease and determine, and shall not be enforceable against the Government or such landholder, and every such person shall be entitled only to such rights and privileges as are recognized or conferred on him by or under this Act.
