Section 9 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Amendment Act, 1951
9. Certain provisions of [Tamil Nadu] [Substituted for the expression 'Madras Act' by the Tamil Nadu Adaptation of laws Order, 1970.] Act XXIV of 1948 not to apply to inam villages specified in the Schedule.
- The provisions of the said Act (other than sections 1,2,4,5,7,8,9,58-A, 62,67 and 68) shall not apply, and shall be deemed never to have applied, to the inam villages or portions of villages granted in inam specified in the Schedule to this Act, notwithstanding that those provisions were brought into force in the said villages or portions by notifications issued under section 1, sub-section (4), of the said Act.
