23. [ Presumption that inam villages are estates. [Inserted by section 5 of the Madras Estates Land (Third Amendment) Act, 1936.]
- Where in any suit or proceeding it becomes necessary to determine whether an inam village or a separated part of an inam village was or was not an estate within the meaning of this Act as it stood before the commencement of the [Tamil Nadu] Estates Land (Third Amendment) Act, 1936 (Tamil Nadu Act XVIII of 1936), it shall be presumed, until the contrary is shown, that such village or part was an estate.]
