Section 2(6) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(6)"impartible inam estate" means an inam estate governed immediately before the notified date, by the Tamil Nadu Impartible Estates Act, 1904 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1904);
