Section 59(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(2)All proceedings for the execution of any decree or order by the arrest and detention in prison of the principal or any other landholder of an inam estate pending on the notified date, shall stand dismissed and if on such date the principal or any other landholder is detained in a prison in execution of any such decree or order, he shall be released forthwith.
