Section 3(a) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(a)clause (b) of sub-section (1) of sub-section (2) of section 17 of the Abolition Act and clause (b) of sub-section (1) and sub-section (2) of section 14 of the Inam Estates Abolition Act, sections 2 and 12 of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Land Revenue Act, 1851 (Central Act XII of 1851), the Pudukkottai (Settlement of Inams) Act, 1955 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXII of 1955), [section 22 of the [Tamil Nadu] [Substituted for the expression 'and all other enactment applicable to minor inams' by section 4(i)of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).]Transferred Territory)] Incorporated and Unincorporated Devakswoms Act, 1959 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 30 of 1959), clause (i) of section 3 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Transferred Territory Ryotwari Settlement Act, 1964 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 33 of 1964), the Service Inams Proclamation, dated the 13th May 1893, and all other enactments applicable to minor inams) as such shall be deemed to have been repealed in their application to minor inams;
