Section 74(i) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(i)the [Tamil Nadu] [Substituted/or 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Impartible Estates Act, 1904 ([Tamil Nadu] [Inserted by section 5 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969) which was deemed to have come into force on the 15th February 1965.] Act II of 1904), shall be deemed to have been repealed in its application to the inam estate, if that estate had been governed by that Act immediately before that date; and
