Section 5(1) in Tamil Nadu Inams (Supplementary) Act, 1963
(1)Notwithstanding anything contained in the Tamil Nadu Estates Land Act, 1908 (Tamil Nadu Act I of 1908) or in any other law for the time being in force, any person interested may, [within such period as may be prescribed] [Substituted for the words, brackets and figures 'within three months from the notified date as defined in clause (10) of section 2 of the Inam Estates Abolition Act or from the date of publication in the District Gazette, under sub-section (5) of section 1 of the Minor Inams Abolition Act, under sub-section (5) of section 1 of the Minor Inams Abolition Act, of a copy of the notification under sub-section (4) of the said section 1' by section 2(a) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1967 (Tamil Nadu Act 14 of 1967).], make an application to the Settlement Officer for a declaration that the non-ryotwari area specified in the application is or is not-(i)an existing inam estate; or(ii)a part village inam estate; or(iii)a minor inam; or(iv)a whole inam village in Pudukkottai:Provided that the Settlement Officer may, in his discretion, allow further time [not exceeding such period as may be prescribed] [Substituted for the words 'not exceeding thirty days' by section 2(b) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1967 (Tamil Nadu Act 14 of 1967).] for the making of any application under this section.
