Section 17 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
17. Ryotwari patta in service-tenure lands.
(1)Where any land [(not consisting of an entire village)] [Inserted by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).] granted on service-tenure, whether to an individual or institution falls under section 3, clause (16)(c) of the Estates Land Act, then, [***] [The words 'irrespective of whether such land consists of only a portion of a village or of one or more villages' were omitted by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).] -
