Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(13)(c) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(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;