(2)[ In this article,-(a)[ the expression "estate" shall, in relation to any local area, have the same meaning as that expression or its local equivalent has in the existing law relating to land tenures in force in that area and shall also include-(i)any jagir , inam or muafi or other similar grant and in the States of [Tamil Nadu] [and Kerala, any janmam right; [Substituted by the Constitution (Seventeenth Amendment) Act, 1964, Section 2, for sub-Clause (a) (with retrospective effect).](ii)any land held under ryotwari settlement;(iii)any land held or let for purposes of agriculture or for purposes ancillary thereto, including waste land, forest land, land for pasture or sites of buildings and other structures occupied by cultivators of land, agricultural labourers and village artisans;](b)[ the expression "rights", in relation to an estate, shall include any rights vesting in a proprietor, sub-proprietor, under-proprietor, tenure-holder, [ raiyat , under - raiyat ] [Inserted by the Constitution (First Amendment) Act, 1951, Section 4 (with retrospective effect). ][or other intermediary and any rights or privileges in respect of land revenue.] [Inserted by the Constitution (First Amendment) Act, 1951, Section 4 (with retrospective effect). ]
