Section 73A in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
73A. [ Power to include new entries, or correct the entries, in Schedule I. [Inserted by section 3 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1965 (Tamil Nadu Act 11 of 1965).]
(1)The Government may, by notification, from time to time, include in Schedule I any whole inam village in the merged territory of Pudukkottai, and upon such inclusion,-(i)the provisions of the [Tamil Nadu] Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963), shall be deemed never to have applied to that inam village, [and every order passed in any proceeding taken under that Act in respect of that inam village shall be deemed to be of no effect and if any proceeding taken under that Act is pending on the date of such inclusion, such proceeding shall abate;] [Substituted for the words 'and every proceeding taken under that Act and pending in respect of that inam village shall abate' by section 4 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969).](ii)any amount paid under that Act to any person in respect of that inam village, 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 name of the inam village, and the revenue number and name of revenue village as specified in columns (3) and (4), respectively, of Schedule I 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:Provided that nothing in this sub-section shall be construed as empowering the Government to omit any entry from columns (3) and (4) aforesaid.(3)All references made in this Act to Schedule I shall be considered as relating to the said Schedule as for the time being amended in exercise of the powers conferred by this section.]
