Section 14(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)Where any land (not consisting of an entire village or not being a part village inam estate) granted on service-tenure, whether to an individual or institution falls under sub-clause (c) of clause (16) of section 3 of the Estates Land Act or under item (c) of sub-clause (ii) of clause (17) of section 2 of this Act, then,-(a)if the service to be rendered is personal or private service to the landholder, not being a religious, educational or charitable institution, the land shall be discharged from the condition of such service and the holder of such land shall be entitled to a ryotwari patta in respect of the land with effect on and from the notified date;(b)in all other cases, the holder of such land shall have the same rights in the land, and be subject to the same liabilities as the inamdar of a minor-service inam in a ryotwari village has in respect of his land:Provided that no ryotwari patta shall be granted in respect of any land which is forest or which falls under sub-clause (a) or (b) of clause (16) of section 3 of the Estates Land Act or item (a) or (b) of sub-clause (ii) of clause (17) of subsection (2) of this Act.
