Section 3(d) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(d)the Government may, after removing any obstruction that may be offered, forthwith take possession of the janmam estate and all accounts, registers, pattas, muchilikas, maps, plans and other documents relating to the janmam estate which the Government may require for the administration thereof:
