Section 16 in Tamil Nadu Land Encroachment Act, 1905
16. Saving of lands claimed by right of escheat or reversion.
- Nothing in this Act, [save as provided in section 15-A] [Inserted by section 3 of the Madras Land Encroachment (Amendment) Act, 1950 (Madras Act XXIX of 1950).], shall apply to any lands, claimed by right of escheat [xxx] [The word 'resumption' was omitted by section 3 of the Madras Land Encroachment (Amendment) Act, 1950 (Madras Act XXIX of 1950).] or reversion until such lands have been reduced into possession by [the State Government] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].
