Section 3(20) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(20)"inam land" , in any area in the State except the transferred territory,-(a)means any land the grant of which in inam has been made, confirmed or recognized by the Government; and(b)includes-(i)any land in any lease-hold village;(ii)any land which is exempt either in whole or in part, from payment of land revenue;(iii)any land of which the land revenue alone or portion thereof has been granted in inam to any person, provided that such grant has been made, confirmed or recognized by the Government; and(iv)any inam constituting an estate under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969.] Estate Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras ' by the Tamil Nadu Adaptation of Laws Order, 1969.] Act I of 1908); but does not include any inam land on which full assessment of revenue has been levied under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969.] Inams (Assessment) Act, 1956 ([Tamil Nadu] [Substituted for the word 'Madras '-by the Tamil Nadu Adaptation of Laws Order, 1969.] Act XL of 1956);
