Section 8 in Tamil Nadu Estates (Supplementary) Act, 1956
8. Presumption as to inam villages or part thereof.
- In deciding the question whether any inam village or a separated part of, an inam village was not an estate within the meaning of the Estates Land Act as it stood before the commencement 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 Land (Third Amendment) Act, 1936 (Tamil Nadu Act XVHI of 1936), it shall be presumed, until, the contrary is proved, that such area or part was such an estate.
