(17)(a)"Kudiyiruppu" means and includes the site of any residential building, the site or sites of other buildings appurtenant thereto, such other lands as are necessary for the convenient enjoyment of such residential building, and the easements attached thereto, but does not include an ulkudi [xxx] [The words 'or kudikidappu ' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.];(b)"Separate kudiyiruppu" means a kudiyiruppu which is the sole property comprised in a holding;(c)"Separable kudiyiruppu" means a kudiyiruppu which is included with other property in a holding and which is not necessary for the convenient enjoyment, as usual, of any other part of the holding;
