Section 10A in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
10A. [ [Inserted and was deemed always to have been inserted by section 4(2) of the Tamil Nadu Inam Estates and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 2 of 1976).]
(1)Notwithstanding anything contained in this Act, no ryotwari patta shall be granted in respect of any private tank or oorani.(2)Any ryotwari patta granted in respect of any private tank or oorani under the Act before the date of the publication of the Tamil Nadu Inam Estates, lease holds and Minor Inams (Abolition and Conversion into Ryotwari Act, 1975 in the Tamil Nadu Government Gazette, shall stand amended and for purposes of compensation under this Act, the private tank or Oorani shall be deemed to be land in respect of which no person is entitled to ryotwari patta under section 8.]
