Section 1(4) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(4)This section and sections 2,4, 5, 7, 8,56(3), 59, 64 [73 and 75] [These figures and xvord were substituted for the figures and word '73, 75 and 76' by section 2 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1968 (Tamil Nadu Act 21 of 1968.] shall come into force at once; and the rest of this Act shall come into force in regard to an existing inam estate or a part village inam estate or a Pudukkottai inam estate, on such date as the Government may, by notification, appoint:Provided that where the operation of any such notification has been stayed or interrupted by order of Court or Tribunal or other authority constituted under any law for the time being in force, the date from which the Government have been in uninterrupted possession of such estate shall be deemed to be the date so appointed.
