Section 2(20) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(20)"village"-(i)in relation to an existing inam estate shall have the same meaning as in clause (19) of section 3 of the Estates Land Act; and(ii)in relation to a new inam estate shall mean any local area which is designated as a village in the revenue accounts and for which the revenue accounts are separately maintained by one or more [karnams] [Now this post was abolished and renamed as Village Administrative Officer.] or which is now recognised by the Government or may hereafter be declared by the Government for the purposes of this Act to be a village, and shall include any hamlet or hamlets which may be attached thereto.
