Section 62 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
62. Removal of doubts in regard to estates in Chingleput district.
- For the removal of doubts, it is hereby declared that the Estates Land Act applies, and shall be deemed always to have applied, to estates situated on the 1st day of July 1908, within the limits of the [Chingleput district] [This District was bifurcated as Kancheepuram and Tiruvallur Districts.] as then constituted, notwithstanding that the areas in which the estates are situated have been or may be included within the limits of the Presidency-town, after that date; and the provisions of this Act shall apply to every such estate accordingly.
