(1)In the case of an inam village which was not an estate before the commencement of the [Tamil Nadu] Estates Land (Third Amendment) Act, 1936 ([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 XVIII of 1936), but became an estate by virtue of that Act, in respect of any land which does not fall under any of the categories referred to in paragraphs (i) to (iv) of sub-clause (b) of clause (10) of section 3 or under the category referred to in subsection (4) or sub-section (5) of section 8, the landholder may [within three years] [Substituted for the words 'within two years ' by section 2 of the Madras Estates Land (Amendment) Act, 1938 (Madras Act XII of 1938).] of the date of the commencement 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 (Third Amendment) Act, 1936 ([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 XVIII of 1936), lodge an application, in such manner as may be notified by the State Government, for a declaration by a Special Tribunal constituted as hereinafter provided that the kudivaram in such land was vested in him on the 1st day of November 1933 and he has retained it ever since.
