Section 2(d) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
(d)"Inam village" means a village designated as such in the revenue accounts of the Government; [and includes a village so designated immediately before it was notified and taken over by the Government under the Madras Estates (Abolition and Conversion into Ryotwari) Act,1948 (Madras Act XXVI of 1948).] [Added by Act 3 of 1960. ]
