Section 10 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
10. Lands in respect of which no ryotwari patta will be granted.
- Notwithstanding anything contained in sections 8 and 9, 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 any minor inam : -(a)forests;(b)beds and bunds of tanks and 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 minor inam as are set apart for the common use of the villages;(d)rivers, streams and other porambokes.
