Section 3 in Malabar Compensation for Tenants Improvements Act, 1899
3. Interpretation clause.
- In this Act, unless there is something repugnant in the subject or context,-(1)"tenant", with its grammatical variations and cognate expressions, includes a person who as lessee, sub-lessee, mortgagee or sub-mortgagee or in good faith believing himself to be lessee, sub-lessee, mortgagee or sub-mortgagee of land is in possession thereof, or who, with the bona fide intention of attorning and paying the customary rent to the person entitled to cultivate or let wasteland, but without the permission of such person, brings such land under cultivation and is in occupation thereof as cultivator;(2)"ejectment" includes redemption or recovery of possession of land mortgaged:(3)"improvement" means any work or product, of a work which adds to the value of the holding, is suitable to it and consistent with the purpose for which the holding was let, mortgaged or occupied.
