- 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)"Inam" means an inam land as defined in clause (c) or on assignment of land revenue on such inam land;(c)"Inam land" means any land the grant of which an inam has been made, confirmed or recognised by the Government, and includes an inam land in a ryotwari area [and any land in the merged territory of Banganapalle in respect of which the grant in inam has been made, confirmed or recognised by any former Ruler of that territory] [Inserted by Act 3 of 1964.] but does not include an inam constituting an estate under the Madras Estates Land Act, 1908 (Madras Act 1 of 1908);(d)"prescribed" means prescribed by rules made under this Act;(e)"settlement" includes resettlement.
