Section 8(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(1)Subject to the provisions of sub-section (2), every person who is lawfully entitled to the kudivaram in an inam land immediately before the appointed day whether such person is an inamdar or not shall, with effect on and from the appointed day, be entitled to ryotwari patta in respect of that hand.
