Section 11(1)(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(ii)secondly, if there is no such person as is referred to in clause (i), then, a person who had been lawfully admitted into possession of such land on or after the 27th day of September 1955 and who had been personally cultivating such land ever since; and