Section 8 in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
8. Rights of proprietors and cultivating tenants to hold land as occupants.
(1)Every cultivating tenant holding land of which he was in actual possession on the 20th December, 1961, [but excluding pasture or grass lands] [Inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).] shall, as from the appointed date, be the occupant thereof on payment of land revenue to the Government under section 6.(2)Every proprietor holding land which he was personally cultivating on the 20th December, 1961, and in respect of which,-(a)no application has been made under section 7; or(b)such application having been made, no order of restoration thereon was passed, shall hold such land as occupant on payment of land revenue to the Government under section 6-(i)in the case referred to in clause (a), from the 1st January, 1963; and(ii)in the case referred to in clause (b), from the date such application is finally disposed of.(3)Every person to whom any land is restored under section 7 shall hold such land as occupant on payment of land revenue to the Government under section 6 from the date such land is ordered to be restored to him under section 7.
