Section 9(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)In the case of an inam estate or part thereof held immediately before the notified date by an individual on condition of rendering service to a religious institution, the grant of ryotwari patta under sub-section (1) or (2) shall be subject to the provisions of section 33.[Explanation I. [The Explanation to section 9 was numbered as Explanation 1 of that section by section 3(iii) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964.] - "Cultivate" in this section includes the planting and rearing of topes, gardens and orchards, but does not include the rearing of topes of spontaneous growth.][Explanation II. [This Explanation was added by section 3(iii) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966) which was deemed to have come into force on the 1st January 1964.] - For the purposes of item (2) of the proviso to clause (a) of sub-section (1) and of the proviso to clause (a) of sub-section (2), "religious institution" shall mean a religious institution as defined in clause (18) of section 6 of the [TamilNadu] Hindu Religious Charitable Endowments Act, 1959 ([Tamil Nadu] [Substituted for ',Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 22 of 1959).]
