Section 2 in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
2. Definitions.
- In this Regulation, unless the context otherwise requires,-(a)"Administrator" means the Administrator of the Union territory of Goa, Daman and Diu;(aa)[ "agricultural labourer" means a person whose principal means of livelihood is manual labour on land;] [Inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).](b)"appointed date" means the date on which this Regulation comes into force;(c)"Collector" means the Collector of Daman;(d)"to cultivate personally" means to cultivate on one's own account,-(i)by one's own labour, or(ii)by the labour of any member of one's family, or(iii)by servant on wages payable in cash or kind but not in crop share or by hired labour under one's personal supervision or the personal supervision of any member of one's family;Explanation. - For the purposes of this clause,-(i)a widow or a minor or a person who is subject to any physical or mental disability shall be deemed to cultivate the land personally if it is cultivated by her or his servants or by hired labour;(ii)in the case of an undivided Hindu family, the land shall be deemed to have been cultivated personally if it is cultivated by any member of such family;(e)"cultivation" means the use of lands for the purpose of agriculture or horticulture;(f)"cultivating tenant" means a person who cultivates personally any land belonging to another under an agreement, express or implied, and pays rent therefore in cash or in kind or delivers a share of the produce;(g)[ "land" means land held or let either for purposes of agriculture or for purposes ancillary thereto, including waste land, forest land, land for pasture or sites of buildings and other structures occupied by cultivators of land, agricultural labourers and village artisans and includes- [Substituted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).](i)benefits to arise out of such land, and(ii)things attached to such land or permanently fixed to anything attached to such land;](gg)[ "landless person" means a person who does not hold any land for purposes of agriculture and earns his livelihood, principally by manual labour on agricultural land, and intends to take to the profession of agriculture;';] [Inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).](i)benefits to arise out of such land, and(ii)things attached to earth or permanently fixed to anything attached to earth;(h)"proprietor" means a person who holds any village or villages granted to him or any of his predecessors-in-interest by the former Portuguese Government by way of gift, sale or otherwise and includes his co-shares;(i)"prescribed" means prescribed by rules made under this Regulation.(j)[ "village" includes a hamlet, a Pada or a part or a block of the village by whatever name called, whether separated from it or not.] [Inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).]
