Section 9(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)Among the persons specified in sub-section (1), those specified in clause (i) of that sub-section shall be entitled to a ryotwari patta to the exclusion of the persons specified in clauses (ii) and (iii) of that sub-section and those specified in clause (ii) of that sub-section shall be entitled to a ryotwari patta, to the exclusion of the persons specified in clause (iii) of that sub-section.
