Section 52(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)No Court shall, on or after the appointed day, order or continue execution in respect of any decree or order passed against the janmi or any other person aforesaid against the interest he had in the janmam estate; and execution shall be ordered or continued in such cases in conformity with the provisions of subsection (1) only as against the interim payments or against the compensation or other sum or sums paid or payable to him as aforesaid, or against his other property, if any.
