Section 51(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)All proceedings for the execution of any decree or order by the arrest and detention in prison of the janmi pending on the appointed day shall stand dismissed and if on such day the janmi is detained in a prison in execution of any such decree, or order, he shall be released forthwith.
