Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(6) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963 (6)"inamdar", in respect of any inam, means the person who held the inam immediately before the appointed day;
