Section 10(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(5)Where the principal estate is a temporarily settled zamindari or an unsettled palaiyam or jagir, all references to the date of the permanent settlement of the principal estate in the foregoing provisions shall be construed as references -(a)in the case of a temporarily settled zamindari, to the date of its temporary settlement; and(b)in the case of an unsettled palaiyam or jagir, to the 13th day of July 1802.
