Section 23(2) in Tamil Nadu Patta Passbook Act, 1983
(2)Save as otherwise provided in this Act, the provisions of this Act and the rules made thereunder shall, so far as may be apply in relation to the issue of patta pass book for house site under this section, as they apply in relation to the issue of patta pass book for land under this Act.Explanation. - For the purposes of this section, -(a)"house site" means a plot of land held for building purposes, whether any building is actually erected thereupon or not, and includes the open ground or courtyard enclosed by, or adjacent to, any building erected thereupon, but does not include land as defined in clause (4) of section 2;(b)"owner" means any person holding house site in severally or jointly or in common either, as full owner or limited owner, but does not include a mortgagee, lessee or tenant;(c)"Patta pass book" means the patta pass book issued under this section.
