Section 16A(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)Nothing in this section shall be construed -(i)as entitling any person to a ryotwari patta for any land in respect of which he has not made any claim under section 11; or(ii)as empowering the appropriate officer or authority to reopen any decision made under section 11.
