(16)"Ryoti land" means cultivatable land in an estate other than private land but does not include -(a)[ beds and bunds of tanks and of supply, drainage, surplus or irrigation channels;] [Substituted by the Madras Estates Laud (Amendment) Act. 1934 (Madras Act VIII of 1934).](b)threshing floor, cattle-stands, village-sites, and other lands situated in any 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 if granted before the passing of this Act or free of rent if granted after that date, so long as the service tenure subsists;
