Section 21(4) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(4)The provisions of sub-rules (2) and (3) shall apply mutatis mutandis to miscellaneous revenue derived from fisheries and ferries.Explanation. - For the purpose of this sub-rule, the function of the Chief Conservator of Forests shall be discharged by the Director of Fisheries in respect of Fisheries and by the Chief Engineer (Highways) or the executive authority of the local body, in respect of ferries according as the ferry is administered by the Highways department or by a local body.
