Section 2(8) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(8)"landholder"-(i)in relation to an existing inam estate shall have the same meaning as in clause (5) of section 3 of the Estates Land Act; and(ii)in relation to a new inam estate shall mean a person owning a new inam estate or part thereof and shall include every person entitled to collect the rents of the whole or any portion of the new inam estate by virtue of any transfer from the owner or his predecessor-in-title or of any order of a competent Court or of any provision of law.Explanation I. - For the purposes of sub-clause (i) and sub-clause (ii) of this clause "landholder" shall include -(a)a joint Hindu family where the right to collect the rents of the whole or any portion of the inam estate vests in such family persons; and(b)a darmila inamdar other than a darmila inamdar governed by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).Explanation II. - For the purposes of sub-clause (ii), where there is a dispute between two or more persons as to which of them is the landholder for all or any of the purposes of this Act or between two or more joint landholders as to which of them is entitled to proceed and be dealt with as such landholder, the person who shall be deemed to be the landholder for such purposes shall be the person whom the Settlement Officer subject to any decree or order of a competent Civil Court may recognise or nominate as such landholder in accordance with rules to be framed by the Government in this behalf;
