Section 3(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(b)the entire estate (including all communal lands; porambokes; other non-ryoti lands; waste lands; pasture lands; lanka lands; forests; mines and minerals'; quarries; rivers and streams; Substituted and were deemed always to have been [tanks and ooranies (including private tanks and ooranies) and irrigation works] [Substituted for the words 'tanks and irrigation works' by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotzvari) Amendment Act, 1974 (Tamil Nadu Act 49 of 1974). This amendment shall have effect not withstanding 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 - vide section 5 of the said Act.]; fisheries and ferries), shall stand transferred to the Government and vest in them, free of all encumbrances and the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864), the Tamil Nadu Irrigation Cess Act, 1865 (Tamil Nadu Act VII of 1865), and all other enactments applicable to ryotwari areas shall apply to the estate;
