Section 73B(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(2)Where the entries relating to the inam area and the revenue number and name of revenue village as specified in columns (3) and (4), respectively, of Schedule I-A are found to be either incomplete or incorrect with reference to the corresponding entries in the revenue registers, the Government may, by notification, from time to time, amend suitably the entries in columns (3) and (4) aforesaid.
