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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(13)(b) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(b)includes-
(i)any land in any village specified in Schedule I [or in such other village or part thereof as the Government may, by, notification, from time to time specify] [These words were added by section 2 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1964 (Tamil Nadu Act 22 of 1964).];
(ii)any land which is exempt either in whole or in part, from payment of land revenue;
(iii)any land of which the land revenue alone or portion thereof has been granted in inam to any person, provided that such grant has been made, confirmed or recognized by the Government; and
(iv)any inam constituting an estate under the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estate Land Act, 1908 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908); but does not include any inam land on which full assessment of revenue has been levied under the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act, 1956; [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XL of 1956);