Section 1 in Rules Under Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
1.
A person who was employed in the administration of an inam estate immediately before the notified date and who is not willing to serve under the Government after such date shall be formally discharged; and it shall not be necessary for the Government to give him a calendar month's notice or one month's pay in lieu thereof.
