Section 13 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
13. Lands in inam estate in which landholder is entitled to ryotwari patta .
- In the case of an inam estate, the landholder shall, with effect on and from the notified date, be entitled to a ryotwari patta in respect of -(a)all lands (including lanka lands) which immediately before the notified date, (i) belonged to him as private land within the meaning of section 3, clause 10 (b) of the Estates Land Act, or (ii) stood recorded as private land in a record prepared under the provisions of Chapter XI or Chapter XII of the said Act, not having been subsequently converted into ryot land; and -(b)(i)all lands which were properly included, or which ought to have been properly included, in the holding of a ryot and which have been acquired by the landholder, by inheritance or succession under a will, provided that the landholder has cultivated such lands himself, by his own servants or by hired labour, with his own or hired stock, in the ordinary course of husbandry, from the date of such acquisition or the 1st day of July 1945, whichever is later and has been in direct and continuous possession of such lands from such later date;(ii)all lands which were properly included, or which ought to have been properly included, in the holding of a ryot and which have been acquired by the landholder by purchase, exchange or gift, including purchase at a sale for arrears of rent, provided that the landholder has cultivated such lands himself, by his own servants or by hired labour with his own or hired stock, in the ordinary course of husbandry from the 1st day of July 1945 and has been in direct and continuous possession of such lands from that date;(iii)all lands [not being (i) lanka lands, (ii) lands of the description specified in section 3, clause (16), such sub-clauses (a), (b) and (c) of the Estates Land Act, or (iii) forest lands] which have been abandoned or relinquished by a ryot or which have never been in the occupation of a ryot, provided that the landholder has cultivated such lands himself, by his own servants or by hired labour, with his own or hired stock, in the ordinary course of husbandry, from the 1st day of July 1945 and has been in direct and continuous possession of such lands from that date.Explanation. - "Cultivate" in this clause includes the planting and rearing of topes, gardens and orchards, but does not include the rearing of topes of spontaneous growth.
