Section 18(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)Every building situated within the limits of an estate, which immediately before the notified date, belonged to any landholder thereof and was then being used by him as an office in connection with its administration and for no other purpose, shall vest in the Government, free of all encumbrances, with effect on and from the notified date.
