Section 2(9) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(9)"minor inam" means -(i)any inam which,is not -(a)an estate within the meaning of sub-clause (d) of clause (2) of section 3 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908); or(b)a new inam estate as defined in clause (9) of section 2 of the Inam Estates Abolition Act; or(c)an estate within the meaning of sub-clause (d) of clause (2) of section 3 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), as in force in the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959);(ii)lakhiraj tenures of land;(iii)any inam recognised and confirmed under section 2 of the Pudukkottai (Settlement of Inams) Act, 1955 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXIII of 1955), but not including a new inam estate as defined in clause (9) of section 2 of the Inam Estates Abolition Act and situated in the merged territory of Pudukkottai;(iv)[ any inam in the transferred territory including any inam governed by the Service Inams Proclamation, dated the 13th May 1893 or by section 22 of the [Tamil Nadu] [Inserted by section 3(c) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] (Transferred Territory) Incorporated and Unincorporated Devaswoms Act, 1959 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 30 of 1959); but not including lands held on any of the tenures specified below, namely :-(a)Sreepandaravaka,(b)Sreepadam, and(c)Thirruppuvaram.]Explanation. - Any land granted on service tenure and governed by clause (b) of sub-section (1) and sub-section (2) of section 17 of the Abolition Act, or by clause (b) of sub-section (1) and sub-section (2) of section 14 of the Inam Estates Abolition Act shall be deemed to be a minor inam;
