Section 2(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)"appointed day" means the date appointed by the Government under subsection (4) of section 1:Provided that -(i)in the case of a minor inam in the merged territory of Pudukkottai, the settlement of which is published under sub-section (2) of section 3 of the Pudukkottai (Settlement of Inams) Act, 1955 Tamil Nadu Act XXIII of 1955), on a date subsequent to the date appointed under sub-section (4) of section 1, "appointed day" means such subsequent date;(ii)in the case of a land 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, if the order of the competent authority recognising such land to be a minor inam is passed date subsequent to the date appointed under sub-section (4) of section 1, "appointed day" means such subsequent date;(iii)[ in the case of a minor inam in the transferred territory, "appointed day" means the date appointed by the Government under the proviso to sub-section (4) of section 1;] [Added by section 3(a) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).]
