Section 2(17) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(17)"ryoti land"-(i)in relation to an existing inam estate shall have the same meaning as in clause (16) of section 3 of the Estates Land Act; and(ii)in relation to a new inam estate shall mean cultivable land in such estate other than private land, but does not include -(a)beds and bunds of tanks and of supply, drainage, surplus or irrigation channels;(b)threshing floor, .cattle-stands, village sites and other lands situated in any new inam estate which are set apart for the common use of the villagers;(c)lands granted on service-tenure either free of rent or on favourable rates of rent granted before the passing of this Act so long as the service-tenure subsists;
