Section 10(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)In the case of an existing inam estate, every ryot shall, with effect on and from the notified date, be entitled to a ryotwari patta in respect of -(i)all his lands which were finally held to be ryoti lands under section 3-A of 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.] Estates Land (Reduction of Rent) Act, 1947 ([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 XXX of 1947);and(ii)all ryoti lands which immediately before the notified date, were properly included or ought to have been properly included in his holding and which are not lands in respect of which a landholder or some other person is entitled to a ryotwari patta under any other provision of this Act:Provided that no person who has been admitted into possession of any land by a landholder on or after the 1st day of July 1950 shall, except where the Government, after an examination of all the circumstances otherwise direct, be entitled to a ryotwari patta in respect of such land.
