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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(20)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(ii)in relation to a new inam estate shall mean any local area which is designated as a village in the revenue accounts and for which the revenue accounts are separately maintained by one or more [karnams] [Now this post was abolished and renamed as Village Administrative Officer.] or which is now recognised by the Government or may hereafter be declared by the Government for the purposes of this Act to be a village, and shall include any hamlet or hamlets which may be attached thereto.