Section 2 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Abolition Act" means the [Tamil Nadu] [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.] Estates (Abolition and Conversion into Ryotwari) Act, 1948 [Tamil Nadu] [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 XXVI of 1948);(2)"appointed day" means the date appointed by the Government under subsection (4) of section 1:Provided that -(i)in the case of a minor inam in the merged territory of Pudukkottai, the settlement of which is published under sub-section (2) of section 3 of the Pudukkottai (Settlement of Inams) Act, 1955 Tamil Nadu Act XXIII of 1955), on a date subsequent to the date appointed under sub-section (4) of section 1, "appointed day" means such subsequent date;(ii)in the case of a land governed by clause (b) of sub-section (1) and sub-section (2) of section 17 of the Abolition Act or by clause (b) of sub-section (1) and sub-section (2) of section 14 of the Inam Estates Abolition Act, if the order of the competent authority recognising such land to be a minor inam is passed date subsequent to the date appointed under sub-section (4) of section 1, "appointed day" means such subsequent date;(iii)[ in the case of a minor inam in the transferred territory, "appointed day" means the date appointed by the Government under the proviso to sub-section (4) of section 1;] [Added by section 3(a) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).](3)[ "Assistant Settlement Officer" means an Assistant Settlement Officer appointed under section 5 and having jurisdiction;] [[Substituted for the following clause 3 by section 3(b) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964) :-(3)'Assistant Settlement Officer' means an Assistant Settlement Officer appointed under section 5;]](4)"Government" means the State Government;(5)"inam" means-(i)a grant of the melvaram in any inam land; or(ii)a grant of both the melvaram and the kudivaram in any inam land; which grant has been made, confirmed or recognised by the Government;(6)"inamdar", in respect of any inam, means the person who held the inam immediately before the appointed day;(7)"inam land" means any land comprised in a minor inam;(8)"Inam Estates Abolition Act" means the [Tamil Nadu] [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.] Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 [Tamil Nadu] [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 30 of 1963);(9)"minor inam" means -(i)any inam which,is not -(a)an estate within the meaning of sub-clause (d) of clause (2) of section 3 of the [Tamil Nadu] [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.] Estates Land Act, 1908 [Tamil Nadu] [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); or(b)a new inam estate as defined in clause (9) of section 2 of the Inam Estates Abolition Act; or(c)an estate within the meaning of sub-clause (d) of clause (2) of section 3 of the [Tamil Nadu] [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.] Estates Land Act, 1908 [Tamil Nadu] [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), as in force in the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959);(ii)lakhiraj tenures of land;(iii)any inam recognised and confirmed under section 2 of the Pudukkottai (Settlement of Inams) Act, 1955 [Tamil Nadu] [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 XXIII of 1955), but not including a new inam estate as defined in clause (9) of section 2 of the Inam Estates Abolition Act and situated in the merged territory of Pudukkottai;(iv)[ any inam in the transferred territory including any inam governed by the Service Inams Proclamation, dated the 13th May 1893 or by section 22 of the [Tamil Nadu] [Inserted by section 3(c) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] (Transferred Territory) Incorporated and Unincorporated Devaswoms Act, 1959 [Tamil Nadu] [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 30 of 1959); but not including lands held on any of the tenures specified below, namely :-(a)Sreepandaravaka,(b)Sreepadam, and(c)Thirruppuvaram.]Explanation. - Any land granted on service tenure and governed by clause (b) of sub-section (1) and sub-section (2) of section 17 of the Abolition Act, or by clause (b) of sub-section (1) and sub-section (2) of section 14 of the Inam Estates Abolition Act shall be deemed to be a minor inam;(10)[ "Settlement Officer" means a Settlement Officer appointed under section 4 and having jurisdiction;] [[Substituted for the following clause (10) by section 3(d) of the Tamil Nadu Minor Inams (Abolition Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964) :-(10)'Settlement Officer' means the Settlement Officer appointed under section 4;]][(10-A) "transferred territory" means the Kanyakumari district and the Shencottah taluk of the Tirunelveli district;] [Inserted by section 3(e) of the Tamil Nadu Minor Inams (Abolition and conversion into Rayotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).](11)"Tribunal" means a Tribunal constituted under section 7 and having jurisdiction.
