Section 73A(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(2)Where the entries relating to the name of the inam village, and the revenue number and name of revenue village as specified in columns (3) and (4), respectively, of Schedule I are found to be either incomplete or incorrect with reference to the corresponding entries in the revenue registers, the Government may, by notification, from time to time, amend suitably the entries in columns (3) and (4) aforesaid:Provided that nothing in this sub-section shall be construed as empowering the Government to omit any entry from columns (3) and (4) aforesaid.
