Section 2(10) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(10)"notified date" in relation to the inam estate [other than a Pudukkottai inam estate specified in Schedule I-A] [Inserted by section 3(i) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969).], means the date appointed by a notification issued under sub-section (4) of Section 1 as the date on which the provisions of this Act other than sections 2,4,5,7,8,56(3), 59,64 [73 and 75] [Substituted for the figures and word '73, 75 and 76' by section 3 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1968 (Tamil Nadu Act 21 of 1968).] shall come into force in regard to the inam estate, or where the operation of any such notification has been stayed or interrupted by order of Court or Tribunal or other authority constituted under any law for the time being in force, the date from which the Government have been in uninterrupted possession of the inam estate, and the word "notified" shall be constructed accordingly;[(10-A) "notified date" in relation to a Pudukkottai inam estate specified in Schedule I-A means the 15th February 1965: [Inserted by section 3(H) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969).]Provided that in the case of any such Pudukkottai inam estate, the settlement of which is published under sub-section (2) of section 3 of the Pudukkottai (Settlement of Inams) Act, 1955 ([Tamil Nadu] Act XXIII of 1955), on a date subsequent to the 15th February 1965, "notified date" means such subsequent date:Provided further that where the operation of this Act other than Sections 2,4, 5, 7, 8, 56(3), 59,64,[73 and 75] [Substituted for the figures and word '73, 75 and 76' by section 3 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1968 (Tamil Nadu Act 21 of 1968).] has been stayed or interrupted by order of Court or Tribunal or other authority constituted under any law for the time being in force, the date from which the Government have been in uninterrupted possession of such inam estate shall be deemed to be the notified date;]
