Section 20(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)In cases not governed by any other provision of this Act, where on or after the 1st day of July 1945 but before the notified date, a landholder has created, by way of lease or otherwise, rights in any mines or minerals, quarries, fisheries or ferries, the transaction shall be deemed to be valid; and all rights and obligations arising thereunder, on or after the notified date, shall be enforceable by or against the Government:Provided that the transaction was not void or illegal under any law in force at the time and that any such right was created for a period not exceeding one year.
