Section 66 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
66. Repeals.
- With effect on and from the notified date, -(i)the Tamil Nadu Impartible Estates Act, 1904 (Tamil Nadu Act II of 1904), shall be deemed to have been repealed in its application to the estate, if the estate had been governed by that Act immediately before that date; and(ii)the [Madras Tenants and Ryots Protection Act, 1946 (Tamil Nadu II of 1946),] [See now the Tamil Nadu Tenants and Ryots Protection Act, 1949 (Tamil Nadu Act XXIV of 1949).] shall be deemed to have been repealed in its application to private lands in the estate.
