(2)"Estate" means -(a)any permanently settled estate or temporarily settled zamindari;(b)any portion of such permanently-settled estate or temporarily-settled zamindari which is separately registered in the office of the Collector;(c)any unsettled palaiyam or jagir.(d)[ any inam village of which the grant has been made, confirmed or recognized by the [***] [Substituted by section 2(i) of the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIU of 1936).] Government, notwithstanding that subsequent to the grant, the village has been partitioned among the grantees or the successors in title of the grantee or grantees.]Explanation (1). - Where a grant as an inam is expressed to be of a named village, the area which forms the subject-matter of the grant shall be deemed to be an estate notwithstanding that it did not include certain lands in the village of that name which have already been granted on service or other tenure or been reserved for communal purposes.Explanation [(2)] [Old Explanations 1 and 2 were renumbered as Explanations 2 and 3 respectively and Explanation 1 was inserted by section 2(1) of the Madras Estates Land (Amendment) Act, 1945 (Madras Act II of 1945), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). This amendment shall be deemed to have had effect as from the date on which the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936), came into force.]. - Where an inam village is resumed by the Government, it shall cease to be an estate; but, if any village so resumed is subsequently regranted by the Government as an inam, it shall from the date of such re-grant, be regarded as an estate.Explanation [(3)] [Old Explanations 1 and 2 were renumbered as Explanations 2 and 3 respectively and Explanation 1 was inserted by section 2(1) of the Madras Estates Land (Amendment) Act, 1945 (Madras Act II of 1945), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). This amendment shall be deemed to have had effect as from the date on which the Madras Estates Land (Third Amendment) Act, 1936 (Madras Act XVIII of 1936), came into force.]. - Where a portion of an inam village is resumed by the Government, such portion shall cease to be part of the estate, but the rest of the village shall be deemed to be an inam village for the purposes of this sub-clause. If the portion so resumed or any part thereof is subsequently regranted by the Government as an inam, such portion or part shall, from the date of such re-grant, be regarded as forming part of the inam village for the purposes of this sub-clause;(e)any portion consisting of one or more villages of any of the estates specified above in clauses (a), (b) and (c) which is held on a permanent under-tenure.
