Section 1(3) in Tamil Nadu Inams (Supplementary) Act, 1963
(3)It applies to all non-ryotwari areas in the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment), Order, 1969.][xxx] [The words 'except the Kanyakumari district and Shencottah taluk of the Tirunelveli district' were omitted by section 2(H) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1968 (Tamil Nadu Act 8 of 1968).].
