Section 73A(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)The Government may, by notification, from time to time, include in Schedule I any whole inam village in the merged territory of Pudukkottai, and upon such inclusion,-(i)the provisions of the [Tamil Nadu] Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963), shall be deemed never to have applied to that inam village, [and every order passed in any proceeding taken under that Act in respect of that inam village shall be deemed to be of no effect and if any proceeding taken under that Act is pending on the date of such inclusion, such proceeding shall abate;] [Substituted for the words 'and every proceeding taken under that Act and pending in respect of that inam village shall abate' by section 4 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969).](ii)any amount paid under that Act to any person in respect of that inam village, shall, with interest thereon at three per cent per annum, be recoverable as if it were an arrear of land revenue.
