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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(11)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(b)Where a grant as an inam is expressed to be only in terms of acreage or caw-nies, or of other local equivalent, the area which forms the subject-matter of the grant shall not be deemed to be a part village inam estate.