Section 2 in Tamil Nadu Inams (Assessment) Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Collector" means a Revenue Divisional Officer and includes any person appointed by the State Government whether by name or in virtue of his office, to exercise any of the functions of a Collector under this Act;(b)"Estates Land Act" means the [Tamil Nadu] [Substituted for the express 'State of 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 express 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908);(e)"inam" means an inam land as defined in clause (d) and includes an assignment of land revenue on such inam land;(d)"inam land" means any land the grant of which in inam has been made, confirmed or recognized by the Government and includes any inam constituting an estate under the Estates Land Act, but does not include-(i)any estate to which the provisions 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 (Abolition and Conversion into Ryotwari) Act, 1948 ([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 XXVI of 1948), apply or may be applied;(ii)any ryoti land, that is to say, any cultivable land in an estate held by a person other than the landholder;(iii)any land granted by a landholder on service tenure either free of rent or on favourable rates of rent if granted before the passing of the Estates Land Act or free of rent if granted after that date, so long as the service tenure subsists;(iv)beds and bunds of tanks and of supply, drainage, surplus or irrigation channels;(v)thershing-floor, cattle-stands, village sites, and other lands which are set apart for the common use of the villagers;(vi)waste lands and forests.Explanation. - The expression "landholder" shall have the meaning assigned to it in clause (5) of section 3 of the Estates Land Act;(e)"settlement" includes resettlement.
