Section 10(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)Notwithstanding anything contained in sub-sections (1) and (2), no ryot shall be entitled to a ryotwari patta in respect of any land under sub-section (1) or sub-section (2), if such ryot has voluntarily abandoned or relinquished his rights in respect of such land on or before the date of the decision of the Settlement Officer under sub-section (1) of section 12.Explanation. - No person to whom a right to collect the rent of any land has been leased before the notified date, including an inamdar or a farmer of rent, shall be entitled to a ryotwari patta in respect of such land under this section.
