Section 11 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
11. Lands in respect of which no ryotwari patta will be granted.
- Notwithstanding anything contained in sections 8 and 10, no ryotwari patta shall be granted in respect of any land falling under any of the categories specified below and situated within the limits of a janmam estate:-(a)forests;(b)beds and bunds of tanks and of supply, drainage, surplus or irrigation channels;(c)threshing floor, cattle stands, village sites, cart-tracks, roads, temple sites and such other lands situated in any janmam estate as are set apart for the common use of the villagers;(d)rivers, streams and other porambokes.
