Section 43 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
43. Certain estates to be treated as impartible inam estates for purposes of compensation.
- Where the power of the landholder to alienate any property in an inam estate is restricted whether by the terms of the grant or otherwise, the provisions of this Act relating to the payment and apportionment of compensation in respect of impartible inam estate shall, so far as maybe and subject to such rules as may be made by the Government in this behalf, apply to the payment and apportionment of the compensation payable in respect of the inam estate.
