Section 5 in Tamil Nadu Inam Estates, Lease-Holds and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975
5. Compensation to be re-determined in certain cases.
- Where any compensation has been determined under,-(a)the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963), for an inam estate as a whole; or(b)the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 27 of 1963), for a lease-hold as a whole; or(c)the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963), for an inam as a whole, before the date of the publication of this Act in the Tamil Nadu Government Gazette, the amount of such compensation shall be re-determined in accordance with the provisions of the respective Acts aforesaid, as amended by this Act.
