Section 73B in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
73B. [ Tamil Nadu Acts 30 and 31 of 1963 hot to apply to Pudukkottai inam estates specified in Schedule I-A. [Inserted by section 5 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of1969) which was deemed to have come into force on the 15th February 1965.]
(1)Notwithstanding anything contained in the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963) and in the Tamil Nadu Inams (Supplementary) Act, 1963 (Tamil Nadu Act 31 of 1963)-(i)the provisions of the said Acts shall be deemed never to have applied to a Pudukkottai inam estate specified in Schedule I-A, and every order passed in any proceeding taken under the said Acts in respect of that inam estate shall be deemed to be of no effect and if any proceeding under the said Acts is pending on the date of the publication of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 in the [Fort St. George Gazette], such proceeding shall abate; and(ii)any amount paid under the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963) to any person in respect of that inam estate shall, with interest thereon at three per cent per annum, be recoverable as if it were an arrear of land revenue.(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.(3)All references made in this Act to Schedule I-A shall be considered as relating to the said Schedule as for the time being amended in exercise of the powers conferred by this section.]
