Section 3(g) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(g)any rights and privileges which may have accrued in the minor inam to any person before the appointed day against the inamdar shall cease and determine and shall not be enforceable against the Government or against the inamdar, and every such person shall be entitled only to such rights, and privileges as are recognized or conferred on him, by or under this Act.
