Section 2 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Form" means a Form appended to these rules;(c)"Former irrigation work" in respect of a land means the irrigation work from which the land could be irrigated, before facilities for its irrigation from a Government irrigation work became available;(d)"Government irrigation work" in respect of a land means the irrigation work (belonging to, constructed, or maintained by, or on behalf of, the Government) under which the land has been registered as wet at the settlement;(e)"Section" means a section of the Act;(f)"Settlement dry assessment" in respect of a land means the dry assessment appropriate to the soil classification assigned to the land at the settlement;(g)"Settlement manavari assessment" in respect of a land means the mana-vari assessment appropriate to the soil classification assigned to the land at the settlement;(h)"Settlement notification" in relation to a land means the settlement notification published under sub-section (1) of section 20 in respect of the inam estate or part thereof, in which the land is situated;(i)"Settlement wet assessment" in respect of a land means the assessment under the settlement notification appropriate to the soil classification assigned to the land at the settlement, and the classification of the irrigation work being that of the former irrigation work as determined under sub-rule (4) of rule 20.
