LexThe Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
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The Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act,
1963
Act 26 of 1963
Keyword(s):
Agriculture, Estates Land Act, Existing Inam Estate, Impartible Inam Estate,
Inam Estate, Landholder, New Inam Estate, Part Village Inam Estate,
Principal Landholder, Private Land, Pudukkottai Inam Estate, Rent, Ryot,
Ryoti Land, Village
Amendment appended: 23 of 1969
Short title, extent applic
tion and GO
mencement.
",
ahi&,sta tes (Abolition an$ I $.N. AC~
1
~n version ill to Ryot tvuri)
'[TAMIL NADU] ACT No. 26 OF 1963.2
THE T TAMIL NADU] INAM ESTATES (ABOLITIO
AND CONVERSION INTO .RYOTWARI) ACT, 196
1 I
[Recs.vcd the assent of the President on' the llt
Dcccmber 1963, first published in the Fort St. Georg
Gazette on the 1st January 1964 (Pausa 11, '1885).]
An Act to provide for &the acquisition of the rights
landholders in inam estates in the 3[State .:-of Tamil
N~du] and the introduction of the ryotwari settle-
ment in such estates.
BE it enacted by the Legislature of the 8[State *of Tami
Nadu] in the Fourteenth Year of the Republic of Indi
as follows :- . .
', CHAPTER I.
IPRE~~~~~. ,
1. (1) This Act may be called the lnamil- Nadu]
Inam Estates (Abolition and Conversion into Ry otwar j)
Act, 1963.
(2) It extends to the whole of' the 8[State of Tamil
, Nadu], except-
(i) the Shencottah taluk of the Tirunelveli district ;
(ii) the Kanyakumari district ; and
(iii) the territories specified in the Second Schedule
to the Andhra Pradesh and Madras (Alteration of Bound-
aries) Act, 1959 (Centr-! Lrf 55 of 1959).
(3) It applies to all inam estates. f
- -- -
1 Tl..ese wo ds were substituted for the word " Madras '* by
the Tamil Ndu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1 969.
For Staten.eni of Objects and Reasons, see Fort St. George Gazette
Extraordinary, dated the 27th April 1962, Part IV--Section 3, pages
4647; for Select Committee Report, see Fort St. George Gaz9tte
Extraordinary, dated the 14th August 1963. Part IV-Sectlon 3,
pages 121 to 188.
BY virtue of section 6 of the Tamil Nadu Inam Estates, Lease
holds and Minor hams (Abolition aljd Conversion into Ryotwari)
Amendment Act, 1975 (Tamil Nadu Act 2 of 1976) the provision^
in respect of private tanks and ooranies shall have effect notwith,
standing anything inconsistent tprewith contained in otha
law for the time beir~g in force or any custom, usage or contract or
decree or order of a court or other authority.
8 This expression was substituted for the expression stat^ of Madras '* by the F!-amil Nadu Adaptation of Laws Order, 1 96gi as
amended by the Tamil Nadu Adaptation of Law (bd ad-
Order, 1x9.
.
'! 4
inan; k~iaies (Ahotiiio~; nnd 91
Culz versiotr i~to .RJ1ot lvurij
am estate, on such date as the Goverrrment
I
te a Tj~ia sub-section was added by seclion 2 of tbc Tami No(111
,. 'barn Esf dcs (Abolition sIld Co~~version into Ryo! wori) A mend-
, luent :kt, 1969 (Tamil Nadu Act 23 of' 1969). -
42
,i , a
incrrrr Estates (Abolition [ 1963 : T.$, Act
Cotz version into ktyqtwuri)
I
Provided that in the case of any such Puduk
inam estate, the settlement of which is published
sub-section (2) of section 3 of the Pudukkottai (Settle
of Inams) Act, 1955 (l[Tamil Nadu] Act XXIII of 1
on a date subsequent to the 15th February 1965, the
of this Act as aforesaid shall be deemed. to have come
force in regard to such Pudukkottai inam estate on
subsequent date :
Provided further that where, in regard to an
Pudukkottai inam estate, the operation of .the rest of
Act as aforesaid has been stayed or interrupted by o
of court or Tribunal or other authority constitute
ally Iitw for the time being in force, the date from which
the Governmtnt have been in uninterrupted p%ssession of
such estate shall be deemed to be the date on which the
rest of this Act rs afoi esaid shall be deemed to haye
come into force.]
Definitions. 2. In this Act, unless the context otherwise~requiresp-
** I
(1) " agriculture" with its grammatical v
and cogn2te expressions shall include horticulture ;
(2j " Director " -means the Director of Settlement
appointed under section 4 ;
(3) " Estates Land Act " means tht! l[Tamil- Nadu]
Estates Land Act, 1908 (%[Tamil Nadu] Act L of 1908) ; ,
. i
(4) " existing inam estate " means ,an inam village which' I~ecame an estate by virtue of the 'Famil 'NadG]
. b Estates Land (Third Amendment) Act, 1936 (![T&l
Nadu] Act XVIII 8 of 1936) ;
/&
, \
(5) " ~overnment " means the State Government;
, .
L 1 - r.
T d
(6) " impartible inam estate " means . ; &'
z estate governed immediately before the notified date;
8-
-4.: ".y 8
by the lpamil Nadu] Impartible Estates Act, 1904 ('padl
Nadu] Act I1 of. 1904) jl k*: 4' 1
p"- -- --- C,
1 These words were substituted for ,the word "'Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as
the Tamil Nadu Adaptation of Laws (Second ~mead&a)
1w.
4
-
Inam Estates (Abolition and
Conversion into Ryotwari)
(10) " notified date" in relation to the in
other than a Pudukkottai inam estate sp
Schedule I-A)] means the date appointed by a n
issued under sub-section (4) of section 1 as the date
which the provisions of this Act (other than sections
4, 5, 7, 8, 56 (3), 59, 64, "73 and 751) shall come into for
in regard to the inam estate,
any such notification has been stc
order of court or Tribunal or othe
under any law for the time
which the Government hav
possession of the inam estate. an
shall be c~nstructed accordingIy ;
3[(10-~) " notified date " in relation to a Pudukk
inam estate specified in Schedule I-A means the
February 1965 :
Provided that in the cas
inam estate, the settlement of w
sub-section (2) of section 3 o
of Inams) ~ct, 1955 CParnil
on a date subsequent to the 15th
date " means such subsequent date :
Provided further that where the operation of this
Act (other than sections 2, 4, 5, 7, 8, 56 (3), 59, 64, 73
and 75) has bcen stayed or interrupted by order of court
or Tribunal or other authority constituted under any law
for the time being in force, the date from which the Govern-
ment have been in uninterrupted possession of such
inam estate shall be deemed to be the notified date; ]
- ---
1 These brackets, words, figure and letter were inserted by section
3 (i) of the Tamil Nadu Inam Estates (Abolition and Conversion into
Ryo. -;'I -4mendnrnt Act, 1969 garnil Xadu Act 23 of 1x9).
'Thew fi3urec; and word were substituted for the figures and
word " 73,75 and 76 " by section 3 of the Tamil Nadu Inam Estates
(Abolition and Conversion into Ryotwari) Amendment Act, 1968 (Tamil Nadu Act 21 of 1968).
This clause was inserted by secti
Inam Estates (A4%~litien and Conv wi
. 0 ! : kc?, 5 ,&
These wortis were substituted for the word ccMadras'* by
Tamil Nnd~l Aflnpration of Laws Order. 1969, ikr amcndect by t
Tamil Nadu Adaptation of 1,nws (Second Amenchtncnt) Ord 1959.
. -
ham Estates (Abolition and
I
uent to the grant, such part has been partitioned
the grantees or thc successors-in-title of the grantee
f
i
I
;
1
i
(12) " princip~l latidholder" means the person who held
inam estate immed.iately before the notified das; and
(4 in the case of an inanl estate held by a joint Hindu
: fmily immediately bcfc i e ti,;.L ;: ..: : mecns sucl l joillt
;family; and (b) in the case of an impartible innm estate
:means the person entit led to the possessiorl ciC nich estate
immediately befoorc that d:lte ;
(13) " private land "---
I
%tatk2br:ate~ (Abolition bnd
onv version into Ryo mar f )
(ii) il.t relation to a new inam estate shall mean-
(a) the domain or home-farm land of the
by mtever designation.hown, such as, kamb
sir) or pami ; or
(b) land whiab is proved to have been
the iaaoider. himself, by .his owl servant
labour, with his own or hired stock for a GO
of twelve years immediately before the
1960, provided that the ladholder has re
am ever since and has not, converted the la
ryoti land ; or
(c) hnd the entire kudiwararn in wh
by the landholder before the 1st day of April
valuable consideration from a person omin
waram but not the melwaram, provided that ths
has rzbinc:d the kudiwararn ever since land has not c;on
ve~ted. the into ryoti land
whe~ th2, kudi waram was acqui
cent the land shall nc t be deemzd
it is proved to have been.cultivated 'by ths land86lder
himself, by his own servants or by hired labour, with his
own or hired stock for .a continuous p:r iod of t~elv&years
sine the acqcisition of the land and before tbei ' 1st
day of April 1960 ;
, ~
(14) " Pudukkottai inam estate" 'means an inam y&ge
in the merged territory of Pudukkottai and speci&d in
Schedule I I[. . . . . . . . . . , . . . . . . . . . . . . . . . . . . .] rand . in.
cludes such of the inam'areas in the said territory as are
specified in Schedule I-A];
(1 5) " rent "--
(i) in relation to an existing inam estate shall bve
the same meaning as in clause (11) of section 3 of
Estates Land Act ; and
---
1 The words 'and includes such other wi~ole inam village in the
said territory as the Government may, by notification, from timo to
time, specify" were omitted by section 2 of the Tamil ad^ Iwm Estates (Abolitica and Conversion iqto Ryotwari) Amendment A*,
1965 (Tamil Nadu Act 11 of 1965). e
% 'This exoressi~n was added by section 3 (iv) of the Tamil ~~d~
Inam W tates (k bolit ion and Cbnversion into Ryotvtari) bendment
$kt, 1969 (Tamil Mtd~ Act 23 of 1969), which was deemed to havr
come into fore on the 15th Febtuqry 1963.
.
.L*.R3R-;-r r- I . .n- -r-.--.rr -r*ll..LLr-lrr---X-- 7 -- - ---- - . ..-. -
Imm Est~ tcs (~boiition anr/
Con versiorz i:zto mod w&)
(ii) in relation to a n rw inam est~ te shall mean
ney or in kind 01 in both
se or occupation of land
shsll include whatever
account of water suppiied by the
is per mission for w! ltiva tion
for wa tzr has not been consolideted
r the use or occupation of
(a) any low 1 tax, cess, fee or sum iawfu lly payabk to
holder by a ryot as s~ch in addition to the rent due
ing to law or usage having the foice of law and also
my recoverable under any enactment for the time
in force as if it was rent ; and
(6) sums lawfu lly payable to a landhoider b:r a ryot
ge fees urlu fisl~ery rents 1
am estate shall have the
section 3 of tbe E3tates
in relation to a new inam estate shall mean a person
gricu lture rpti land in au clS
to the landholder the rent
. . F ' 6-
f' *
i 8 *'F
I
:. Innm Estates (Abolition and [I963 .: T.N. Act 26 t ----.-- --- --i \--
Conversion into Ryotwari)
b:xPII)~tian.-In relation to a new iuam estate- . . . . ,..
'purposes ol: thls ACT;
(ii) a oerson unauthorisedly occupying rycti land from
firs; of such payments;if more than- one,ihe land bolder
has filed a suit in a civil court for ejectment against such -
(17) " ryoti land "-
(i) in relation to an existing inam estate shall have
the same meaning as in clause (16) of section 3 . pf,tbe
A - T A A A -- rl .; I
a : T.N. Act 261 f~~am Estates (Abolition
&$
@* Conversion info .Ryotw
C7
4""
and
ari)
situated in any new inam estate which are set
mon use of the viwgers ;
8: (c)" lands granted on service-tenure either free of
pl on favourable rates of rent granted before the pas-
$this Act so long as the service-tenure subsists ;
$
t) "' Settlement Officer " in relation to any inam
part of an inam estate means the
under sub-section (1) of section
officer appoin
51
ted
) " Tribural" means a Tribunal constituted under
r~, 8 and having jurisdiction ;
Y *
;+ >
in relation to'an existing inam estate shall have the
~'mlmcnnine as in clause (191 of section 3 of the Estates
# "+
M) 'in relation to a new inam estate shall meall any
which is designated as a village in the revenue
$Pnts and for which the revenue accounts are separately
gain,ed by one or more karnarns or which is now
%A hv the Gnvernment or may hereafter be declared
& Government for the purposes of this Act to be a
s and shall include any hamlet or hamlets which
6 ,. attached thereto.
- 8
t\C@o L. : ~nbm Zstates (~bolition and
.I
\* -- . -'Convepsion into Xyotwari)
CHAPTER TI,
t? CONSBQ~NCES OF NQTIFICATLON' OF INAM
Consequences of notlflcation 3. With effect 6; and from the notified date ank ihkc
otherwise expressly provided in this Act- of inam estate.
i
. in respect of which the rate of re -- before the notific
Nadu] Estates Land Act, 1908
1908), the Pudukkottai (Settl
(l[TamilNady] Act XXIII of 1955) and all other e
ments applicable to the inam estate as such shal
deemed to have been repealed in their appli
inam estate;
(b) the entire inam cstat: (including
lands and porambokes, other non-ryoti lands, wa
pasture lands, forests. mines and minerals,
and streams, a[tanks and oora:lies (includin
and ooranies) and irrigation works] fisheri
shall stand transferred to the Governm
vest in them free of all encumbrances, and the
Nadu] Revenue Recovery Act, 1864 ('[Fa
II of 18641, the l[Tamil Nadu] Irrigation
(l[Tamil Nadu] Act VII of 1865), and all other ena
applicable to ryotwari areas shall apply to the inam es
(c) all rights and interests created ir or over
inam estate before the notified date by the principal
any other landholder, shall as against the Govemrn
cease and determined ;
These words were substituted for the word " Madras '
Tamil Nadu Adaptation of Laws Order, 1969, as amended
Tamil ETadu Adaptation of Laws (Second Amendment) Order,
" These brackets a
These words and brac
always to have been subst it
:ion worksw by sectior; 2
Lease-hold? and Minor I
Ryotwari) Amendment
Inam Estates (Abolition nnd 161
Conversion into Kyot wari)
Goverument may, after removing any obst- . ,
may be olered. forthwith take p~ssession
estate and all accounts, registers, pattas,
s, maps, plans and o&er documents relating to
estate which the Government may require for
inistration thereof:
I
C
. . -.
the principal or any other landholder and any
on, whose rights stand transferred under clause (b)
and determine under clause (c), shall be: entitled
uch rights and privileges as are recognized or
on him by or under this Act ;
(f) the relationship of landholder and ryot, shall, as
them, be extinguished ;
) any rights and privileges which may have accrued
am estate, to any person before the notified date
! * - I4
the principal or any other landholder thereof,
cease and determine, and shall not be enforceable
102. lnam Estates (Abolition and Conversion &to Ryotwari)
4. As soon as may be after the Appointment and functions of in the Fort St. George Gazette*, t
Director of appoint a Director of Settlements
Settlements. settlement operations in inam esta
wr-i settlement therein. The Dire
to the Board of Revenuet.
Appointment 5. (1) AS soon as ma
and functions of Act in the Fort St. George Gazett
the Settlement appoint one or more Settlement Officer. functions and duties assigned t
Act.
(2) Every Settlement Office
the Director and shall be guid
tians as he ltlay issue, from tim
shall also have power to cancel
acts or proceedings of the Se
those in respect of which an
Manawrs of 6. (1) Wit11 effect on and from the notified date, barn Government shall appoint one or more persons to man
the inam estate. ,. .
(2) Every manager shall
Collector and shall be guided by such lawful instructi
as he may issue, from nme to time ; and the Dist
Collector shall also have power to cancel or revise a
of the orders, acts or proceedings of the manager,,
Powers of 7. The tJ3oard of Revenue shall have power--2 ' 29
control of the (a) to give effect to the provisions of this Act and Board Of particular to superintend the taking over of inam Revenue?. and to make due arrangements for the interim a
ration thereof ; . ..
(b) to issue instructions for the guidance of the birect
District Collectors, Settlement . Officers znd M~~&
of inam estates ; ' and
(c) to cancel or revise
proceedings of the Director
including those - passed, d . .
of revisidnai powers. . .
Constitution of ,8. (1) The ~overnmen Tribunals for mrtab pumose~. as may be necessary~fo - --
?By virtue of section' 10
Abolition Act, 1980 (Tamil
Board of Revenue shaH b
Government,
*Now the Tamil Nadu ~o~ernntent Gazette,'
Inam Estutes (Abolition tznd
Conversion into R pot wuri)
consist of one person only
not below the rank of Subor: . -
Tribunal shall have such jurisdiction, and
f, as the Gover n...
om time to time, determine.
ry Tribunal shall, subject to the protisions
-A,] have the same powers as are vested,in
under the Code of Civil Procedure, ' 1908 '
Act V of 1908) when trying a suit or when hearing' . .
CHAPTER 111.
GRANT OF R~OTWARI PATTAS.
existing inam estate, t'he land- Lands in v landholder n and from the notified date, to atta in respect of- . ' ryotwari pa
11 lands which immediately before the notified'
m as private land within the
of clause (10) of section 3. of
lai~a in a record
r XI or Chapter
ovided that the private land referred lo in sub.
(1) has not been subsequently converted into
ti land or has not been finally held to be, ryoti land
[Tamil Nadu] Estates Land
7 (2[Tamil Nadu] Act VYX
_.--_I_ .-
for the expression " Every
he Tamil Nadu Inam Estates
onversion into Ryolwari) Amend-
be words ware substituted for the word " Madras " by the
as amended by the
men t j Order, 1969.
Inam Estri tes (Abolition and 11963 : T.N. Act 26"
Con versio.r into Ryotw~ri)
(2) '[is, in the case of a landholder other than
a religious institution, proved to have been cultivated
by the landholder himself], by his awn servants or by
hired labour with his own or hired stock, in the ordinary
course of husbandry, for a continuous period of three
years within a period of twelve years immediately before
the I st daj- of April 1960 ; and
(b) (i) all lands which were properly included or
which ought to have been properly included in the holding
of a ryot and which have been acquired by the landholder
by inheritance or succession under a will, provided that
the landholder has cultivated such lands himself, by his
own servants or by hired labour with his owu or hired
stock, in the ordinary course of husbe.ndry, from the date
of such acquisition or the 1st day of July 1950 whichever
is later and has been in direct and continuous possession
of such lands from such later date ;
(ii) all land3 which were properly included, or
which ought to have been pruperiy incbded, in the holding
of a ryot and which have been acquired by the landholder
by purchase, exchange or gift, including purchase at a
sale for arrears of rent, provided that the landholder
has cultivated such lands himself, by his own servants
or by hired labour, with his own or hired stock, in the
ordinary course of husbandry, from the 1st day of July
1950 and has been in direct and continuous possession of
such lands from that date ;
(iii) all lands [not being (i) lands of the descrip-
tion specified in sub-clauses (a), (b) and (c) of clause (16)
of section 3 of the Estates Land Act, or (ii) forest lands]
which have been voluntarily abandoned or relinquished .
by a ryot, or which have never been in the occupation of
a ryot, provided that the landholder bas cultivated such
lands himself, by his own servants or by hired labour,
with his own or hired stock, in the ordinary course of
husbandry, from the 1st day of July 1950 and has been in
direct and continuous possession of such lands from that
date.
C
Q'
a Those words were substituted for the words " is proved to have
been ~,!+;vated by the land-holder himself" by secticn 3 (i) of tte
ramil Nadu Inam Estates (Abolition and Conversion into Ryofwari)
Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), whch wac
deemed to have come into force on the 1st January 1%4.
am Estates (Abohiua and
Conversion into Ryotwari)
am estate the landholder
notified date, be entitled
otwari patta in respect of-
It lands which imspdiately before the notified
ed to him as private land :
d that in the case of a landholder otkr than
institution thc private land specified in clause
of section 2 is proved] to have been cultivated
holder himself, by his own servants or by hired
is own or hired stock, in the ordinary course
period of three years within
diatcly before the 1st day
lding of a ryct and which
y the landholder by inheritance or
I, provided that the landholder has
his own servants or by
stock, in the ordinary
te of sucl~ acquisition
chever is later and has
ssion of such lands from
ding of a ryot and which
dholder by purchase ex-
se at a sale for arrears
older has cultivated such
wn servants or by hired labour,
stc ck, it1 the ordinary course of
h day of September 1955 or from
ition whichever is later and has
inuous possession of such lands
Provided that nothing in ' this su b-clause shall
by purchase, exchange or gift
sale for arrears of rent by thc.
holder on or after the 1st day of April 1960.
--
the expression ''Provided
lause 13(ii)(a) of section 2,
3 (ii) of the Tamil Nadu Inam Estates
o Ryotwari) Amendment Act, 1966
hich was deemed to have come into
Lands in
respect of
which a ryot
entitled to
. ,. ryotwari pat1
. .
fnarir Estates (~b jliriok and ' [I963 ' f T.B. Act .26 . ..
Convbrsion into . Ryotwari)
I.
(iii) all lands n~t hirig (i) ~ahGs of the'de~~jption
sjrccifiid in.items'(a), (b) and (c) of sub-clause .(ii) of ~lauie '
of section 2, or (ii) forest lands whicli'have been: ,
voluntarily abandoned or relinquished by a ryot, or which
havenever been in.the odcupation of a ryot, provided .that ,
the landholder has cultivated such lands himself, by his
own servants or by hired labour, with his own or hired 1.
stock, in the ordinary course of husbandry, froni the 27th
day of September 1955 and has been in direct and conti-
nuous possession of such lands from that d.ate.
(3) In thc case bf an inam ~statc or part threpf held:,.
immediately bcfore tlu: notified date by an individual 0.11:
condition of render,ing service to a religious institution; '
thcJ grant of ryotwari patta- under sub-section (1) or ..(2).
shall be subject to the provisions of scction 33; - -
l[Explanaticjn I].-' Cultivate ' in this sectioh ihludes ,
the pla'nting and reiring of tope:$, garc'ens and brohards,'.
bvt does not include ,. thc~rearing of topes of spontafieous.' . 4 . . <, . I.-
growth: : . .. - % :
... r 13
2[Explanation II.--F~~ the purpose$
thk pro~db td clabie ' (a) of sub-section (
proviso to clause (a) of sub-sect ion (2),. " religi:oli$ insti<;
tution " ' shall -mean a religious institution as. definrd;
in clause (18) of section 6 of the 31Tarnil Nadu] Hindu'
Religious and Charitable Endo wment s
Nadu . a, Act . 22 - of - 195?).] .
110. (1) In the case of an existing inam bitat$Lkverfryot"~
shall,.with effect 9n and. from- the notified ,date, be-entitled* . -... .
t6 a ryotwari patta in .respect of-' - .. . .. .1
1 I
-. (i).all hiq'rc&ls.which-bere . . lands, under serction 34 'of the 3
Land-(Redact ion -eC. Rent) Act, 1947 8
XXX of 19471 ; and ,
I--.
The explanation to section 9 was numbered as kx&anation J
of that sectioh by:bection 3 (iii) :of the Tamil Nadu Inam Estatehr
(Abolition and Conversion into. Ryotwari) Amendment Act,' 1966
(Tamil Nadu Act 27 of 1966), which was deemed to have come into
force on the* 1st January 1964.
_2 This explanation was add by section 3 (1
lrikm Estates (Abolition and 8 onversion into Ryot
Act, 1966 (Tqmil Nadu Act 27 of 1966), which-was
came into force on the 1st January 1964. -.
" These words were substituted for the word bb Madras by *h& i
Tamil Nadu Adaptation of Laws Order, 1969, as amended by the-%
Tam il Nad u Adapt at ion of Laws (Second Amendment) Order, 1969.
.?
. . .
7"w-
I -1 r -----%
Inam Estates (Abolition and 107
Conversion into Ryotwah') -' F. .- . ? . .
i) all ryoti lands which immediately before t.he
date, were properly included cr ought to have been :- -. fa:.-?
- " ,., - incladed in his holding and which are not lands
4-. . " 'A- ,"', y
I.. . - . : :,.r.-
of which a lancjJ~oldcr or some other pcrson ,-.- . I +.
t. 'I
to a ryotmri p$ta under any other provision . ( - A. A '.r'-. . - ... ,-
f-: *, -?
n who has been admitted into
landholder on or after IJIC 1st
xcept where the Government,
all the c~rcumstanccs otl~erwise
a ryotwari patta in respect of such
-,-
2) (a) In thc case of a new inam cstatc evcry ryot
th effect on and from tla notified date, bc cntitled
wari patta in respect of all ryoti land in his lmlding
1 of which a landhuldcr or some other
a ryotwari patta under any othcr
on who has b,en admitted into
by a landholder en or after the
11, except where the Govel-nment,
cr an examination of all the circunzstances otherwise
ireot, be entitled to a ryotwari patta in rcspcct of such
(b) A, ryot as defined in clause 16 (iij of section 2
shall be entitltd to a ryotwari patla to thc exclusion of
tne ryots, if any, specified in psragraphs (i) end (ii) of the
Explanat ion to the said clause (1 6)(ii) and a ryot specified
in paragraph (i) of the said Explanation shall be entitled
to a ryotwari patta to the exclusion of the ryot, if any,
ptcified in paragraph (ii) of the said Explafiation.
nything contained in sub-sections
11 be entitled to a ryotwari patta
der sub-section (1) or sub-section
tasily abandoned or r( linquished
ch land on or before the date of
ement Officer under tub-section
Explamtion.--No oerson to whom a right to collect
rent of any land fas been leased before the notified
e, including an ijuradar or a farmer of rent, shall be
itled to a ryotwari patta in respect of such land under
. .
r. i
I c
108 Inain Estates (Abolition and [I963 : T.N. A& 26 Convers@n into Ryofwari)
Grant of 1 1. (1 :Where no person is entitled to a ryotwari patta
mlwaripltta in respect of a land in an inam estate, under section 9 on tho basis or 10 and the land vests in the Government, the persons of personal in specified below shall be entitled to b ryotwari patta in
certain cases. respect of that land in the following order of preference :-
(i)$rst!y, a person wLv LA~ Seea personally cultivat -
ing such land for a continuous period of twelve years
irnmedia;ely Irefore the 1st day of April 1960 ;
(ii) seconrlly, if there is no such person as is referred
to in clause (i), then, a person who had been lawfully
admitted into possession of such land on or after the 27th
day of September 1955 and who had been personally
cultivating such land ever since ; and
(iii) thirdly, if there is no such person as is referred
to in clauses (i) and (ii), then, a person who had been
personally cultivating that land on the 26th day of Septem-
ber 1955 and for a period of twelve years immediately
before that date :
Provided that no person shall be entitled to a ryotwari
patta in respect of any land under clause (i) or (iii) of this
sub-section if such person has voluntarily abandoned or
relinquished his rights in respect of such land on or before
the date of the decision of the Settlement Officer under
cub-section (1) of section 12 :
I':vided further that no ryotwari patta shall be
granted in respect of any land falling under any of the
categories specified below :--
(a) forests ;
(b) beds and bunds of tanks and of supply, drainage,
stlrplus or irrigiition channels ;
(c) threshing floor, cattle stands, village + sites,
cart-tracks, roads, temple sites and such other lands as are
net apart for the common use of the villagers ;
. . (d) rivers, streams an other porambokes. P -. . . 1"
Explanation.--For the purposes of this sub-section, a
.p:rson is said to personally cultivate a land when he con.
tributes his own physical labour or that of the members
of his farsily in th3 cultivation of that land.
: T.N. Act 261 lrtam Estates (Abolition and
Conversion into Ryotwari)
(2) Among the persons specified in sub-section (1)
in clause (i) of that sub-section shall be
twari patta to the exclusion of the persons
uses (ii) and (iii) of that sub-section and
in clause (Ii) of that sub-section shall be
to a ryo twari patta to the exclusion of the persol.,
se (iii) of that sub-section.
(3) Any ryotwari patta granted under this section
shall take effect on and from the date of the grant of such
I [ll-A. (1) Kotwithstanding anything contained in this RyOtwBri patta
Act, no ryotwari patta shall be granted ir: respect ef any not to be
private tank or oorani. granted in
respect of
private tank (2) Any ryotwari patta granted in respect of my or oorani. private tank or oorani under this Act beibre the date of
the publication of the Tamil Nadu Inam Estates, Lease-
holds and Minor Inams (Abolition and Conversion into
Ryo:wari) Amendment Act, 1975, in tbe Tamil Nadu
Government Gazette, shall stand cancelled, and fcr purposes
of compensation under tbis Act, the private tank or oorani
shall be deemed to be land in respect of which neither the
landholder nor any other person is entitled to ryotwari
pita under this Act.]
12. (1) The Settlement Officer shall examikle the claims Determination
of any person for s ryotwari patta under section 9 or of lands in
section 10 .or se~titivn 1 :, c; :I:.: sase may be, and decide which
in respect of which lands the claim should be allowed. $~~t$~~o .
,yotwari pattsi. (2) Against a decision of the Settlement Officer under
sub-section (I), the Government may, within one year from
the date of the decisioti, and any pcrson aggrieved by such
kcision may, withGn three months from the said date,
appeal to the Tribunal :
rovided that the Tribunal may, in its discretion, allow
rther tim not exceeding six months for the filing of any
_..- ..
as inserted and was deemed always to have been on 2 (2) of the Tamil Nadu Inkm Estates, Lease-
fnams (Abolition and Conversion into Ryotwari)
1975 (Tamil Nadu Act 2 of 1976).
inam Estates (Abolition and [I963 : T.N. A& 26
Conver.rion into Ryot wnri)
. ~rovihed further t hit the Tribunal may, in its discretion,
.entertain an appeal by the Governmerlt at ariy time -if it
appears to the Tribunal that the decision of tha Settlement
) Officer was vitia~ed by fraud or by mistake of fact. ., < .< . .
w
. .*
,I - -.
Liability to pay 13. (1) (a) Every person who becomes entitled to a
assessment, etc., -ryotwari patla unger this Act (other than under section 11)
Government: in wspect of any land shall, f6r each fasli year commencing
with the fasli yew in which the inam estate is notified, be
liable to pay to the Government such assessment, as may
I ii . . :be lawfully imposed on the land. a.: 2: : ,.,. , t.
7 :< &. -. . : I. ' ,'
ih., 3 .+. 2
%?,,. +-*. .- ,, (b) Every person who becomes entitled' to a ryotwari
"'. . patta under section 11 in respect of any land shall, for each ;?,i ;,, :tt .q:,*,,
., . ; *year commencing with tbe fasli year in which such patta is
granted, be liable to pay to the Government such . . assess-
'merit, as may be lawfully imposed on the land,
1 '
(2) If a ryot was liable immediately before the notified
'date to make any payment to the landholder. otherwise
:tlian by way of' rent, wbether periodically or not, in resp:ct
'of any land to which he is entitled tc a ryotwari'patta. he
'shall continue to make such payments as accnie on or
after that date to the Government.
- Z..,$; [ *-
. - : : . n
14 (1) Where any land (not coiisisting of an. entirc Ryot Wi I ..P:dtab:
in rnrvice- .. . . village or not being a part village inam estate) granted on
tenu* .. +lahd$. .- drvie-tenure, whether to an individual or institution
- - . - pfalls under sub-clause (c) d: &G se (1 5) of section 3 of the
Estates Land Act or under item (c) of sub-clause (ii) of
clause (1 7) of section 2 of this Act, then,--
(a) if the service to be rendered is personal or private
service to ttle landholder, not beinga religious, educational
or cbritzbls institution, the land shall be discharged from
mndirion of such serk3~ and the holder of ntch land
sb-11 h ettirlct3 to a ryor~ari wn;; in rtspsd of the land
with effea on and from t& notified dare ;
(5) in all 0th cases, the holder of such land shall
v!. t)~: t.arrk4: r ishtn in the land, and be bubject to the =me
)jrl ltjlll iC.h [I:, 4 IIC i tirrn~tllrtt. of u minorUservic;e*instm in a
t y otwarr vilrit y~. Iins ill respect of his land :
.N. Act 26 ] hant Estates (Abolilion and
Con version into Ryotwari;
of' sub-clause (ii) of clause
rovisions of clause (b) of sub-section (1)
lands in inarn estates.
CHAPTER IV.
BUILDINGS IN INAM ESTATES,
re the notified date,
and was tlren being
with its administra -
ct on and. fiom thz
1 rilso v~st in tlrc Gover~~met~t, free of all
ovided that when such institution ceases to exist, the
evert to such landholder, or if he is dead,
egal r apscsentaliv~s.
Where any building so situated-
a) which belonged to any such landholder on the
of July 1960 ; and
. -
V
Vesting of build-
ings situated in
inam estates.
Inam Es:ates (~bolition and
Conversion into Ryotwnri)
pay to the Government such value from out of the com-
pensation deposited in its office under sub-section (
of section 36.
(i) in every case to levy the appropriate assess-
ment thereon ; and
(ii) in the case of a building which vests in a
P~A ,: n other than a landholder, also to the payments
which such person was liable immediately before the
notified date to make to any landholder in respa thereof,
u.hether periodically or not and whether by way of rent
or other wise, in so far as such payments, may accrue due
on or after the nofified date.
as an appurtenance thereto.
(6) If any question arises whether any building or
land falls or does not fall within the scope of sub-sections
(I), (2), (3), (4) or (S), it shall be referred to the Govern-
ment whose decision shall be final.
PROTECTION OF CERTAIN RIGHTS AND ENFOBCBABLI
0F CERTAIN OBLIGIATIONS.
.
8: T.N. Act ZG] Itram Estates (Abolition a~d. . -
Con version Cr t o Ryot lvnri) I r3
I
vided that such trailsaction was not void or illegal
any law in force at the time :
epon ~110 113s been admitted
fi land (i) .on or after the 1st
an existing inam estate,
ay of*April 1960, in the case
entitled to no rights in respect
the Govern~uen t other~vise!
at otherwise direot, Person. admitt-
lder into p~ssession. of ed into posse-
t or other land which is not gzi gd, r;
o any rights in, or to ' remain dealt dtb.
d' licr~jn shall apply
Irlei. is entit led to a ryot wari
!
(1) allowing any
ny such land may
. .
'".(i) the Gsessment or gro&d-rent payable to tbe
for each fasli year commencing
estate is notified,
7 g 3
I
1
conditions, including
remain in possession
consider newssary
r ".
ction, " aommunal land " ,
ion mentioned in sub-clause
(16) of seotion 3 of the
) OF item (b) of sub-clause
Rights of
certain lessees and
others.
Inam Estates. (Abolition and [I963 : T.X. Act. 26
Conversion into - Ryotwari ) .
l,.. 48. (1) In cases not governed by any other provision
bf'fhis Act, where on or, after (i) the 1st day of July 19%
in the case of an &sting inam estate : and (ii) the 1st
day of April 1960 in the oase of a new inam estate, but
before the notified date, a landholder has created, by way
of lease or otherwise, rights in any mines or minerals,
quarries, fisheries or ferries, the transaction $ha11 be
deemed to be valid ;and all rights and obligations arising
t hereundfr, on or after th: ~otified date, shall bs enforce- . "
abl: by or against, the Government :
Provided that the transaction was not void or illegal
.. under any law in force at the time and that ady such right
was created for a period not exceeding one year.
(2) (a) Where any such right was created before (i)
the 1st day of July 1950 in the caw of an existing inam
estate ; and (ii) the 1st day of April 1960 in the case of a
new inam esfate, for a prl.iud ~~cecding one year, the
Government may, if in their opinion, it is in tlte public
intkrest to do so, by notice given to th: person concerned
terminate the right with effect from such date as may be
specified in the notice, not being earlier than three months
from the date thcrcof.
. (b) Thc person whose right has been so terminated
shall be entitled to compensation from the Government
which shall be determined by the Board of Revenue* in
such manner as may be prescribed, having regard to the
value of the right and the period for which the right was
abated. '
I.
, 8
c Where any such right created before (i) thd
1st day Lt)July 2950 in the case of an existing inam estate ;
and (ii) the 1st day of April 1960 in the case of a new inam
estate is not determined under this sub-section, the trans-
action whceby such tight was created shall be deemed
to be valid and all rights and obligations arising tbre-
under, on or after the notified date, shall be enfproeable
by or against the Government :
- 1. . -qvided that tlw transaction was not void or illegal
L..,def any law in force at the tipe. -
Is
--
: * BY virtue of kction 10 (1) of the Tamil Nadu Board of Re\ime
4b~tio;3 ~ct, I980 (Tamil Nadu *Act 36 af 1980) any : efer- t9
*he ward of Revenue ;half be deemed to be a reference to the Satc
a overnrn""
Itlam Estates (AboZit ion and
Coir version into Ryoiwari)
CHAPTER V. '
<AND SETTLEMENT OF INAM ESTATES,
. -
Provided that any re-survey made under 'this sub-
may. be limited to what is necesSarg for the intro-
of the ryotwari settlement in. the inam estate or
C-1-125-7-8A
Irrqtn &latest (&lition and [I963 : T.N. A
Cbn versi~rt into Ryot wari)
(ii) in the caw of other areas in the State the itlid
notification shall embhdy the principles adopted in makip&
ryotwari settlements in ryotwari areas and shall $opt-- s,,i
(4 the rates of asse
settliemcnt notificatio~ in forc
cation of this Act In the Fort
district in which the inam esta
(4) Neither 44% , settlement notifiwtiani:: nor : any i. ..i..t ..-
-& 04d pa~ed m,p~~sgqp& tkere~f
quesho~ , - lo say ,*W of lw, -
(Sir Nothing in this section sh
Pitrtilz Btates (Abolitiarr and 12 7 Conversion ill to Ryotwari]
pt has not been so detersned,
ave been payable to the landholder
year in which the inam estate is '., , L .
, , & 7. \ ,?* .'fa
!') 1. 7. : .:.:r, ,K
t w& payable, the gent which-- :.<. r.:<:
le to the landholder immediateIy
, by a ryot holding similar land
ntages, in the neighb'ourhood :
in cases falling *under sub-clauses (i)
e in respect of the fasli yeara in
inam estate is notified shall be the rent due to
older less any payment made* to him befofe the
ate and authenticated in the prescribed manner : .
rk * *I
In respect of other lands in the existing inam
in respect of all lands in the new inam estate, .- ,
shall be calculated at such fate * ' ., . '.',
eat may, by general or special -' ,?< , ,:,
. , , ,,: 'I 1 :>, ,
CHAPTER VI.
DETERMINATION, APPORTIONMENT APJD
PAYMENT 011 COMPENSATION. .
Gated provisions.
payable in respect of' an inam Compensation
n accordance with the following how determined*
23. The cumpensatinn shall be determined far the Compensation
d not separately for each of the to determined
tor lnam estate
. as a whole.
24. A su~n called the basic annual sum shall first
determined in respect of the inam estate. sum.
-1 -c --
I The following proviso was omitted by softion 4 of the Tamil
Nadu ham Estates (Abolition and C,'onversion into Ryotwari) mend-
mcnt Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to
have con10 into f drcc on the I st January 1964: -
" Provided fufthet that in cases falling under sub-clause (ii), where after the rent 'has been determined under the Madras Estates
Land ,(ReduCtion of Rent) Act, 1947 (Madras Act XXX of 1847). .
it is fotrnd that the land revenue paid exceeds the rent ro determtned, such excess shall be adjusted towards tha land revem payable in
the abbse9uc:fit fasli year or years," I
Inam estate^ (Abolition and 11963 : T.
Conversion into Ryotwari)
~a$c- un~rual sum for in& . estates.
,
Component 25. The basic annual suin shall be the aggregate I
parts Of b*sicsums specified below, less the deductions specified I
annual sum in
inam m?ato. section 28 :.-- ,, . .
(i) the whole i~f-the gross annual ryotwari3demand ;
iu respect of all lands in the inam estate in respect of which
any perso,.l other than the landholder is entitled to a ryot- ,
wari patta, as ascertained under section 26, less the ded
tion specified therein.: . .
(ii) the whole of the average net annual miscellaneous
revenue derived from all other sources in the inam estate
specified in c!ause (b) of section 3, but not including lands
in respect of which the landholder is entitled to ryotwari
patta, as ascertained under sectiop 27.
computation of 26. (1) Tla gross- anilual 'ryotwari denland in respect -
r~otwari of. the lands referred to in clause (i) of section 25, shall ,be :
and lion and therefrom. deduc- the total of the ryotwari assessbents iniposed in pursuance
of a settlemneilt effected under section 20 on the lands .:
occupied by any person other thap the landholder on the :
notified date.
... 3, , '
(2)'~rom tlie gross annual ..ryotwari detna.nd as
computed above, there shall be deducted 3-113 per cctlt
~
of such demand on account of the maintenance of irriga-
"
tic:. works serving the inam estate:
Provided that 110 such deduction. shall be ma
there is no irrigation work serving the inam estate, or
tho landholder is under no legal obligation to maintain
any spch work scrvhg the inam estate :
. ..
I
. ,. Provided furtllor that where' the obligation : *of :the.
, . landholder to maintain every one of the irrigation works
serving the inam estate is- shared by him either with the ,
." Government or with the landholder of some other in
estate, the percentage of such deduction shall be reduced
bjsuch extent as the'Ooverfiment may deem reasona
..* ". :.. 3 'I ..I 3,.
8 6 ., .. > . . ,.: $ . , , . 4, , 4 .. - f . .
ExpZanrtiorr.-For :the p&x&i'of sub-&ti0
e xpression " ryotwari .assessmint':, in respect of. any
which has been r6gi&&l 'as wit :at thk settlirne1;'t refen& ,8
to. in that sub-section :pnder an ihiga'tion work belonging
to, constructed orf ,aaintained by' or gn behalf 'bf .tly
Government, and which' waS' ' liable to *x hmls
-. - - - - -i-A -- v.7, 7" Q
. --- -
lnam Estatgs (Abolition iirzd
Convers'ion into Ryotmit-i) ' I i9
I
he levy of1 such eess in, the
irrigation from th3 s2id *work
hall be taken to be the apprb-
a1 miscellaneous revenue Computation
of net rniscella- clause (ii) of sec;tion 25, neous revenue,
the net annual income
from such soura s during
the notified date, if such
r on tho I st day of July
d &te, if such date was
next fasri year in case
that year or the next
, - '.... . . ..- - , . , k"&
28. From the aggregate of the sums referred to in and'
joa,-etci,, .to ?:be &uses (i)and (ii) of section 25, ascertained as aforesaid, deducttd,:- . ,; , ,
be shall be deducted- ,
(a) the whole of the assessment levied on any land '
(b) thc whole of the jodi, quit-rent or other aniourt, '
ifi?ny, of a like nature, payablo annually by tl~t. landholiler
- to the Gmr nnlent ; and
... .<.- - .
IMtt Eqete.r (Abolition m,d [$963 : T.N. Act 26
Cuaversim into Ryot,wari) :
, Provided tba t tbe ctoiount deducted ,*~~ldcr< i ~C~(IU~S;
(4,. (b) (md (q) hb&lliifligb,~dse exceed ondihelf dfhtho.net
amount computed is ,~c~QI~~Qcc.w~~~,scc~~~ 26#,1. P 4:;; ~4:
., , < ' '.il ?'f 5 *, 1 J , , " 1.Excerpt shown. Open the full act in Lexace.