Section 2(d) in Tamil Nadu Inams (Assessment) Act, 1956
(d)"inam land" means any land the grant of which in inam has been made, confirmed or recognized by the Government and includes any inam constituting an estate under the Estates Land Act, but does not include-(i)any estate to which the provisions of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates (Abolition and Conversion into Ryotwari) Act, 1948 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXVI of 1948), apply or may be applied;(ii)any ryoti land, that is to say, any cultivable land in an estate held by a person other than the landholder;(iii)any land granted by a landholder on service tenure either free of rent or on favourable rates of rent if granted before the passing of the Estates Land Act or free of rent if granted after that date, so long as the service tenure subsists;(iv)beds and bunds of tanks and of supply, drainage, surplus or irrigation channels;(v)thershing-floor, cattle-stands, village sites, and other lands which are set apart for the common use of the villagers;(vi)waste lands and forests.
