Section 8 in Tamil Nadu Limited Proprietors Act, 1911
8. Effect of registration.
- During the time that any registration under this Act remains in force in respect of an estate or portion of an estate, the person so registered shall exercise the powers and discharge the duties of a proprietor under the Madras Proprietary Estates' Village-service Act, 1894, the Madras Hereditary Village-offices Act, 1895, and the [Madras Survey and Boundaries Act, 1897,] [This Act has been repealed. see no the Tamil Nadu Survey and Boundaries Act, 1923 (Tamil Nadu Act VIII of 1923).] in such estate or portion in respect of the purposes for which he is registered, and no other person shall act or be treated as proprietor in respect of those purposes in the said estate or portion.
