Section 16A in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
16A. [ Survey and ryotwari settlement of inam lands in transferred territory. [Inserted by section 12 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).]
(1)In respect of every inam land in the transferred territory, survey shall be made and ryotwari settlement shall be effected in accordance with the provisions of the [Tamil Nadu] (Transferred Territory) Ryotwari Settlement Act, 1964 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 33 of 1964).(2)Nothing in this section shall be construed -(i)as entitling any person to a ryotwari patta for any land in respect of which he has not made any claim under section 11; or(ii)as empowering the appropriate officer or authority to reopen any decision made under section 11.
