Section 2 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)all expressions defined in the Estates Land Act shall have the same respective meanings as in that Act with the modifications, if any, made by this Act; .(2)"Director" means the Director of Settlements appointed under section 4;(3)"estate" means a zamindari or an under tenureor an inam estate;(4)"Estates land Act" means 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 Act, 1908 ([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 1 of 1908);(5)"Government" means the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government;(6)"impartible estate" means an estate governed immediately before the notified date, by 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.] Impartible Estates Act, 1904 ([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 II of 1904);(7)"inam estate" means an estate within the meaning of section 3, clause (2) (d), of the Estates Land Act, but does not include an inam village which became an estate by virtue 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);(8)"landholder" includes (i) a joint Hindu family, where the right to collect the rents of the whole or any portion of the estate vests in such family; and (ii) a darmila inamdar;(9)"notification" means a notification published in the Fort St. George Gazette;(10)"notified date" in relation to an estate, means the date appointed by a notification issued under section 1, sub-section (4), as the date on which the provisions of this Act (other than sections 1,2,4,1 7,8, [xxx] [The figure '9' was omitted by section 13(a) of the Tamil Nadu Estates (Supplementary) Act, 1956 (Tamil Nadu Act XXX of 1956), which came into force on the 3rd August 1957.] [58-A] [The figures and letter '58-A ' were inserted by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).], 62,67 and 68) shall come into force in the estate [or where the operation of any such notification has been stayed or interrupted by order of Court, the date from which the Government have been in uninterrupted possession of the estate] [Inserted by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXXIV of 1954), which was deemed to have come into force on the 19th April 1949.] and the word "notified" shall be construed accordingly;(11)"prescribed" means prescribed by rules made by the Government under this Act;(12)"principal landholder" means the person who held the estate immediately before the notified date; and(a)in the case of an estate held by a joint Hindu family immediately before that date, means such joint Hindu family; and(b)in the case of an impartible estate, means the person entitle to the possession of such estate immediately before that dab(13)"Settlement Officer", in relation to any estate or part of an estate means the officer appointed therefor under section 5, sub-section(i);(14)"Tribunal" means a Tribunal constituted under section 8 an having jurisdiction;(15)"under-tenure estate" means an estate within the meaning c section 3, clause (2)(e), of the Estates Land Act;(16)"Zamindari estate" means -(i)an estate within the meaning of section 3, clause (2)(a), of the Estates Land Act, after excluding therefrom every portion which is itself an estate under section 3, clause (2)(b) or (2)(e) of that Act; or(ii)an estate within the meaning of section 3, clause (2)(b) c (2)(c), of the Estates Land Act, after excluding therefrom every portion which is itself an estate under section 3, clause (2)(e), of the Act.
