Section 12(1) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(1)In cases not governed by any other provision of this Act, where, on or after the 30th day of September 1961, but before the appointed day, a lessee has created by way of lease or otherwise, right in any mines or minerals, quarries, fisheries or ferries, the transaction shall be deemed to be valid, and all rights and obligations arising thereunder, on or after the appointed day, shall be enforceable by or against the Government:Provided that the transaction was not void or illegal under any law in force at the time and that any such right was created for a period not exceeding one year.
