Section 2 in Tamil Nadu Impartible Estates Act, 1904
2. Definitions.
- In this Act, unless there is something repugnant in the subject or context,-(1)"Alienation" includes a temporary transfer such as a mortgage or a lease;(2)"Impartible estate" means an estate descendible to a single heir and subject to the other incidents of impartible estates in southern India;(3)"Proprietor of an impartible estate" means the person entitled to possession thereof as single heir under the special custom of the family or locality in which the estate is situated or if there be no such family or local custom under the general custom regulating the succession to impartible estates in southern India;[For the purposes of clause (c) of sub-section (2) of section 4 and of subsection (3) of that section, "estate" means(1)any permanently settled estate, whether a Zamindari, Jaghir, Mitta or Palaiyam;(2)any portion of such permanently settled estate which has been separately registered in the office of the Collector;(3)any unsettled Palaiyam or Jaghir;(4)any inam village of which the grant was made or confirmed by the [xxx] Government; or(5)any portion consisting of one or more villages, of any of the estates specified above in clauses (1), (2) and (3), which is held on a permanent under-tenure.
