Section 2(15) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(15)"rent"-(i)in relation to an existing inam estate shall have the same meaning as in clause (11) of section 3 of the Estates Land Act; and(ii)in relation to a new inam estate shall mean whatever is lawfully payable in money or in kind or in both to a landholder by a ryot for the use or occupation of land for the purpose of agriculture and shall include whatever is lawfully payable on account of water supplied by the landholder o taken without his permission for cultivation of land when the charge for water has not been consolidated with the charge for the use or occupation of the land, and shall include -(a)any local tax, cess, fee or sum lawfully payable to a landholder by a ryot as such in addition to the rent due according to law or usage having the force of law and also money recoverable under any enactment for the time being in force as if it was rent; and(b)sums lawfully payable to a landholder by a ryot as such on account of pasturage fees and fishery rents;
