Section 2(13) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(13)"private land"-(i)in relation to an existing inam estate shall have the same meaning as in sub-clause (b) of clause (10) of section 3 of the Estates Land Act; and(ii)in relation to a new inam estate shall mean-(a)[ the domain or home-farm land of the landholder by whatever designation known, such as, kambattam, khas, sir or pannai; or] [['Kambattam ' is private land (AIR 1925 Mad 291 and AIR 1926 Mad 140)'Kims' is private land, where revenue is collected immediately, by Government without agency of Government. 'Sir - Lands cultivated by hereditary proprietors or zamindars themselves not being lease or farm cultivation. 'Pannai' - cultivated ground village.'Kudiwaram' - cultivator's share of the produce.'Melwaram' - Landlord's share of the produce (Courtesy - The Law Laxicon by P. Ramanatha Aiyer.).]](b)land which is proved to have been cultivated by the landholder himself, by his own servants or by hired labour, with his own or hired stock for a continuous period of twelve years immediately before the 1st day of April 1960, provided that the landholder has retained the kudiwaram ever since and has not converted the land into ryoti land; or(c)land the entire kudiwaram which was acquired by the landholder before the 1st day of April 1960 for valuable consideration from a person owning the kudiwaram, but not the melwaram, provided that the landholder has retained the kudiwaram ever since and has not converted the land into ryoti land and provided further that where the kudiwaram was acquired at a sale for arrears of rent, the land shall not be deemed to be private land unless it is proved to have been cultivated by the landholder himself, by his own servants or by hired labour, with his own or hired stock for a continuous period of twelve years since the acquisition of the land and before the 1st day of April 1960;
