Section 47A(6) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(6)The said person shall not be liable to be evicted under the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu XXX of 1955), in respect of the arrears referred to in sub-section (4), except for failure to pay the said arrears in accordance with the rules made in this behalf under sub-section (5).]
