Section 19A(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)Except where the Government otherwise direct, no person admitted by a landholder into possession of any communal land or forest or other land which is not a ryoti land, shall be entitled to any rights in, or to remain in possession of, such land:Provided that nothing contained herein shall apply to lands for which the landholder is entitled to ryotwari patta under section 12,13 or 14.
