Section 73B(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)Notwithstanding anything contained in the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963) and in the Tamil Nadu Inams (Supplementary) Act, 1963 (Tamil Nadu Act 31 of 1963)-(i)the provisions of the said Acts shall be deemed never to have applied to a Pudukkottai inam estate specified in Schedule I-A, and every order passed in any proceeding taken under the said Acts in respect of that inam estate shall be deemed to be of no effect and if any proceeding under the said Acts is pending on the date of the publication of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 in the [Fort St. George Gazette], such proceeding shall abate; and(ii)any amount paid under the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963) to any person in respect of that inam estate shall, with interest thereon at three per cent per annum, be recoverable as if it were an arrear of land revenue.
