Section 2(e) in The Tamil Nadu Bhoodan Yagna Act, 1958
(e)"Gramdan village" means any revenue village or villages or part or parts thereof in which-(i)not less than two-thirds of the number of persons residing and owning lands donated all their lands for Gramdan; or(ii)not less than one-half of the total extent of the lands owned by persons residing in such village or villages or part or parts is donated by persons residing and owning lands therein donating all their lands for Gramdan, and which the Government may, by notification, declare to be a Gramdan Village;](ee)[ "Inquiry Officer" means the Tahsildar or the Deputy Tahsildar in independent charge, having jurisdiction in the taluk or sub-taluk where lands donated for the Bhoodan Yagna are situate or such officer as the District Collector may, by notification, appoint for such village or villages where lands donated for the Bhoodan Yagna are situate, as may be specified in the notification.] [Inserted by section 2(iii) of the Tamil Nadu bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).];
