Section 10A(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)Any ryotwari patta granted in respect of any private tank or oorani under the Act before the date of the publication of the Tamil Nadu Inam Estates, lease holds and Minor Inams (Abolition and Conversion into Ryotwari Act, 1975 in the Tamil Nadu Government Gazette, shall stand amended and for purposes of compensation under this Act, the private tank or Oorani shall be deemed to be land in respect of which no person is entitled to ryotwari patta under section 8.]
