Section 2(16) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(16)"ryot" -(i)in relation to an existing inam estate shall have the same meaning as in clause (15) of section 3 of the Estates Land Act; and(ii)in relation to a new inam estate shall mean a person who holds for the purpose of agriculture ryoti land in such estate on condition of paying to the landholder the rent which is legally due upon it.Explanation. - In relation to a new inam estate -(i)a person who has occupied ryoti land for a continuous period of twelve years immediately before the 1st day of April 1960 shall be deemed to be a ryot for all the purposes of this Act;(ii)a person unauthorisedly occupying ryoti land from whom the landholder received or recovered any payment for a continuous period of two years immediately before the 1st day of April 1960 shall be deemed to be a ryot for all the purposes of this Act unless within two years from the date of receipt or recovery of payment or the first of such payments, if more than one, the landholder has filed a suit in a Civil Court for ejectment against such person;
