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 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(18) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (18)"Settlement Officer" in relation to any inam estate or part of an inam estate, means the officer appointed therefor under sub-section (1) of section 5;
