Section 14(3) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(3)The Government may, if in their opinion, it is in the public interest to do so, impose reasonable restrictions on the exercise of any right continued under this section.Explanation. - Any rights granted in perpetuity shall cease and determine and be dealt with under sub-section 3(e) and not under this section.
