Section 5 in Tamil Nadu Inams (Supplementary) Act, 1963
5. Determination of questions whether any non-ryotwari area is or is not an existing inam estate, etc.
(1)Notwithstanding anything contained in the Tamil Nadu Estates Land Act, 1908 (Tamil Nadu Act I of 1908) or in any other law for the time being in force, any person interested may, [within such period as may be prescribed] [Substituted for the words, brackets and figures 'within three months from the notified date as defined in clause (10) of section 2 of the Inam Estates Abolition Act or from the date of publication in the District Gazette, under sub-section (5) of section 1 of the Minor Inams Abolition Act, under sub-section (5) of section 1 of the Minor Inams Abolition Act, of a copy of the notification under sub-section (4) of the said section 1' by section 2(a) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1967 (Tamil Nadu Act 14 of 1967).], make an application to the Settlement Officer for a declaration that the non-ryotwari area specified in the application is or is not-(i)an existing inam estate; or(ii)a part village inam estate; or(iii)a minor inam; or(iv)a whole inam village in Pudukkottai:Provided that the Settlement Officer may, in his discretion, allow further time [not exceeding such period as may be prescribed] [Substituted for the words 'not exceeding thirty days' by section 2(b) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1967 (Tamil Nadu Act 14 of 1967).] for the making of any application under this section.(2)On receipt of an application under sub-section (1), the Settlement Officer shall, after giving notice in the prescribed manner to the applicant, to the State Government if the State Government is not the applicant, to the landholder or the inamdar, as the case may be, and if the applicant is the landholder or the inamdar, as the case may be, to the person in occupation of the land in the area concerned, and after publishing the notice in the prescribed manner in the village and after giving the parties who appear before him an opportunity to be heard and to adduce their evidence, give his decision whether the non-ryotwari area concerned is an existing inam estate, or a part village inam estate, or a minor inam or a whole inam village in Pudukkottai
