Section 2 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1967
2. Definitions.
- In these Rules, unless the context otherwise required,-(a)"Act" means the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963);(b)"Amendment Act" means the Tamil Nadu Inam Estates and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 26 of 1975);(c)"Form" means a Form appended to these Rules;(d)"Rent" means the arrears of fair rent due under sub-section (4) of section 72-A of the Act.
