Section 11A in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
11A. [ Ryotwari patta not to be granted in respect of private tank or oorani. [Inserted and was deemed always to have been inserted by section 2(2) of the Tamil Nadu Inam Estates, Leaseholds and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 2 of 1976).]
(1)Notwithstanding anything contained in this Act, no ryotwari patta shall be granted in respect of any private tank or oorani.(2)Any ryotwari patta granted in respect of any private tank or oorani under this Act before the date of the publication of the Tamil Nadu Inam Estates, Leaseholds and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975, in the Tamil Nadu Government Gazette, shall stand cancelled, and for purposes of compensation under this Act, the private tank or oorani shall be deemed to be land in respect of which neither the landholder nor any other person is entitled to ryotwari patta under this Act.]
