Section 3(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(a)The Tamil Nadu Estates Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) [except insofar as it relates to reduction of rents and the collection of arrears of rent in existing inam estates in respect of which the rate of rent has been determined before the notified date under that Act,] [Substituted for the words 'in so far as it relates to matters other than reduction of rents and the collection of arrears of rent', by section 2 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964.] the Tamil Nadu Estates Land Act, 1908 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), the Pudukkottai (Settlement of Inams) Act, 1955 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXIII of 1955) and all other enactments applicable to the inam estate as such shall be deemed to have been repealed in their application to the inam estate;(B)The Entire Inam Estate (Including All Conanunal Lands And Poram-Bokes, Other Non-Ryoti Lands, Waste Lands, Pasture Lands, Forests, Mines And Minerals, Quarries, Rivers And Streams [Tanks And Ooranies (Including Private Tanks And Ooranies) And Irrigation Works ] [Substituted And Were Deemed Always To Have Been Substituted For The Words 'Tanks And Irrigation Works' By Section 2(1) Of The Tamil Nadu Inam Estates, Lease-Holds And Minor Inams (Abolition And Conversion Into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 2 Of 1976).] Fisheries And Ferries), Shall Stand Transferred To The Government And Vest In Them Free Of All Encumbrances, And The [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Revenue Recovery Act, 1864 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1864), The [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Irrigation Cess Act, 1865 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act Vii Of 1865), And All Other Enactments Applicable To Ryotwari Areas Shall Apply To The Inam Estate; By Virtue Of Section 6 Of The Tamil Nadu Inam Estates, Leaseholds And Minor Inams (Abolition And Conversion Into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act Ii Of 1976), The Provisions In Respect Of Private Tanks And Ooranies Shall Have Effect Notwithstanding Anything Inconsistent Therewith Contained In Any Other Law For The Time Being In Force Or Any Custom, Usage Or Contract Or Decree Or Order Of A Court Or Other Authority.
