Section 20(5) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(5)Nothing in this section shall be construed-(i)as entitling any person to a ryotwari patta for any land in respect of which he has not made any claim under section 12; or(ii)as empowering the appropriate officer or authority to re-open any decision made under section 12.
