Section 2 in The Goa, Daman and Diu Protection of Rights of Tenants (Cashewnut and Arecanut Gardens) Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the 11th July, 1969;(b)"landlord" means a person from whom a tenant holds an arecanut or cashewnut garden on lease on the appointed day.(c)"Mamlatdar" has the meaning assigned to it in clause (c) of section 2 of the Goa, Daman and Diu Mamlatdar's Court Act, 1966; (9 of 1966);(d)"tenant" means a person who, on the appointed day, holds an arecanut or cashewnut garden on lease:Provided that, if any such garden is held by a person on sub-lease, such person, and not the lessee, shall be deemed to be the tenant for the purposes of this Act.(e)"garden" means a land where arecanut or cashewnut trees are grown;(f)"rent" means any consideration in money or kind or both, paid or payable by the tenant on account of his right to tend the garden and collect the fruits thereof.
