Section 38A(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)Where an inam estate or part thereof was held immediately before the notified date by an individual on condition of rendering service to a religious institution, the individual shall, notwithstanding anything contained in this Act, be bound to render such service after the notified date, if he is required to do so by a written notice sent to him by the institution within such time as may be specified by the Government in this behalf.
