Section 3(g) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(g)any rights arid privileges which may have accrued in the janmam estate to any person before the appointed day against the janmi shall cease and determine and shall not be enforceable against the Government or against the janmi and every such person shall be entitled only to such rights and privileges as are recognised or conferred on him by or under this Act.
