Section 2(3) in Tamil Nadu Impartible Estates Act, 1904
(3)"Proprietor of an impartible estate" means the person entitled to possession thereof as single heir under the special custom of the family or locality in which the estate is situated or if there be no such family or local custom under the general custom regulating the succession to impartible estates in southern India;[For the purposes of clause (c) of sub-section (2) of section 4 and of subsection (3) of that section, "estate" means
