Section 2(11) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(11)"part village inam estate" means a part of a village (including a part of a village in the merged territory of Pudukkottai) [but not including such of the inam areas in the said territory as are specified in Schedule 1-A] [Inserted by section 3(iii) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1969 (Tamil Nadu Act 23 of 1969), which was deemed to have come into force on the 15th February 1965.] the grant of which part has been made, confirmed or recognised by the Government, notwithstanding that subsequent to the grant, such part has been partitioned among the grantees or the successors-in-title of the grantee or grantees.Explanation I. - (a) Where the grant of a part of a village as an inam is expressed to be a specified fraction of, or a specified number of shares in, a village, such part shall be deemed to be a part village inam estate notwithstanding that such grant refers also to the extent of such part in terms of acreage or caw-nies, or of other local equivalent.(b)Where a grant as an inam is expressed to be only in terms of acreage or caw-nies, or of other local equivalent, the area which forms the subject-matter of the grant shall not be deemed to be a part village inam estate.Explanation II. - A part of a village granted in inam shall be deemed to be a part village inam estate notwithstanding that different parts of such part village were granted, confirmed or recognised on different dates or by different title-deeds or in favour of different persons;
