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[Cites 0, Cited by 5] [Section 3(10)] [Section 3] [Entire Act]

Madras Presidency - Subsection

Section 3(10)(b) in Madras Estates Land Act, 1908

(b)in the case of an estate within the meaning of sub-clause (d) of clause (2), means -
(i)the domain or home-farm land of the landholder, by whatever designation known, such as, kambattam, khas, sir or pannai; or
(ii)land which is proved to have been cultivated as private land by the landholder himself, by his own servants or by hired labour, with his own or hired stock, for a continuous period of twelve years, immediately before the first day of July 1908, provided that the landholder has retained the kudiwaram ever since and has not converted the land into ryoti land; or
(iii)land which is proved to have been cultivated by the landholder himself, by his own servants or by hired labour, with his own or hired stock, for a continuous period of twelve years immediately before the first day of November 1933, provided that the landholder has retained the kudiwaram ever since and has not converted the land into ryoti land; or
(iv)land the entire kudiwaram in which was acquired by the landholder before the first day of November 1933 for valuable consideration from a person owning the kudiwaram but not the melvaram, provided that the landholder has retained the kudiwaram ever since and has not converted the land into ryoti land, and provided further that, where the kudiwaram was acquired at a sale for arrears of rent, the land shall not be deemed to be private land unless it is proved to have been cultivated by the landholder himself, by his own servants or by hired labour, with his own or hired stock, for a continuous period of twelve years since the acquisition of the land and before the commencement of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936).]