Section 65 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
65. Presumption that a land in an inam estate is ryoti land.
(1)Subject to the provisions of sub-section (3), when in any proceeding under this Act it becomes necessary to determine whether any land is a ryoti land or a private land, it shall be presumed, until the contrary is provided that such land is a ryoti land.(2)(i)Any expression in a lease, patta or the like executed or issued on or after the 1st day of July 1918 in the case of an existing inam estate and the 19th day of April 1949 in the case of a new inam estate to the effect of implying that a tenant has no right of occupancy or that his right of occupancy is limited or restricted in any manner shall not be admissible in evidence for the purpose of proving that the land concerned was private land at the commencement of the tenancy.(ii)Any such expression in a lease, patta or the like executed or issued before the 1st day of July 1918 in the case of an existing inam estate and the 19th day of April 1949 in the case of a new inam estate shall not, by itself, be sufficient for the purpose of proving that the land concerned was private land at the commencement of the tenancy.(3)Nothing contained in this section shall apply to any communal land, poramboke land, pasture land and forest.
