Section 14(4) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(4)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 9; or(ii)as empowering the appropriate officer or authority to re-open any decision made under section 9.
