Section 44 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
44. Presumption in the case of service man.
- In proceedings under this Act relating to any inam granted for the benefit of any religious, educational or charitable institution or granted to any individual for rendering service to a religious, educational or charitable institution or for the purpose of rendering any other service, it shall be presumed, unless the contrary is proved, that the inam consists not merely of a grant of the melavaram in the land, but also the kudivaram therein.
