Section 2(12) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(12)"principal landholder" means the person who held the estate immediately before the notified date; and(a)in the case of an estate held by a joint Hindu family immediately before that date, means such joint Hindu family; and(b)in the case of an impartible estate, means the person entitle to the possession of such estate immediately before that dab
