Section 2(12) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(12)"principal landholder" means the person who held the inam estate immediately before the notified date; and (a) in the case of an inam estate held by a joint Hindu family immediately before that date means such joint family; and (b) in the case of an impartible inam estate means the person entitled to the possession of such estate immediately before that date;
