Section 2(14) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(14)"Pudukkottai inam estate" means an inam village in the merged territory of Pudukkottai and specified in Schedule I [xxx] [The words 'and includes such other whole inam village in the said territory as the Government may, by notification, from time to time, specify' were omitted by section 2 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1965 (Tamil Nadu Act 11 of 1965).] [and includes such of the inam areas in the said territory as are specified in Schedule I-A] [This expression was added by section 3(iv) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969), which was deemed to have come into force on the 15th February 1965.];
