Section 29 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
29. A person deemed to be landholder in certain cases.
(1)For the purpose of sections 25,26 and 28, any person who had, immediately before the notified date, any right or interest in any land in an inam estate as a landholder, shall be deemed to be a landholder of such inam estate.(2)The ryotwari assessment imposed on, and the miscellaneous revenue derived from, all lands in an inam estate in respect of which, any landholder mentioned in sub-section (1) is entitled to ryotwari patta under any provision of this Act, shall be excluded in determining the basic annual sum.
