Section 5(c) in Tamil Nadu Inam Estates, Lease-Holds and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975
(c)the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963), for an inam as a whole, before the date of the publication of this Act in the Tamil Nadu Government Gazette, the amount of such compensation shall be re-determined in accordance with the provisions of the respective Acts aforesaid, as amended by this Act.
