Section 35A in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
35A. [ A person deemed to be landholder in certain cases. [Inserted by section 6 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958), which was deemed to have come into force on the 19th April 1949.]
(1)For the purposes of sections 31,32,33,34 and 35, any person who had, immediately before the notified date, any right or interest in any land in an inam estate as landholder, shall be deemed to be a landholder of such estate.(2)The ryotwari assessments imposed on, and the miscellaneous revenue derived from, all lands in an inam estate in respect of which, any landholder mentioned in sub-section (1) is entitled to ryotwari patta under any provision of this Act, shall be excluded in determining the basic annual sum.]
