Section 2 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"additional assessment" means the additional assessment levied under section 3 or 4;(2)"additional water-cess" means the additional water-cess levied under subsection (1) of section 5;[x x x] [[The following clause which was inserted by section 4(i) of the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 1976 (President's Act 4 of 1976), which came into force on the 1st July 2 976 was omitted by section 4 of the Tamil Nadu Additional Assessment, Additional Water cess, Special Assessment and Special Water-cess (Amendment) Act, 1980 (Tamil Nadu Act 39 of 1981), which was deemed to have come into force on the 1st July 1976: -(2-A) 'dufussal crop' means any crop which requires water for more than six months in a fasli year:]][(2-A) "day crop" means a crop which is not a wet crop:] [Clause 2-A was inserted by the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 2002 (Tamil Nadu Act 40 of 2002).]Provided that "Mundla" paddy shall be regarded as a dry crop;(3)"fasli year" means the year commencing on the 1st day of July;(4)"first class source of irrigation", "second class source of irrigation", "third class source of irrigation", "fourth class source of irrigation" or "fifth class source of irrigation" means any source of irrigation registered as a first class source of irrigation, second class source of irrigation, third class source of irrigation, fourth class source of irrigation or fifth class source of irrigation, as the ease may be, in the revenue accounts of the Government in accordance with a settlement notification duly published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] and for the time being in force;(5)"Government" means the State Government';(6)"inam land" shall have the meaning assigned to it in clause (d) of section 2 of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act, 1956 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XL of 1956);(7)"landholder" means any holder of land under ryotwari settlement and includes,-(i)any inamdar liable to pay full assessment under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act, 1956 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XL of 1956); and(ii)[ any person liable to pay land revenue under- [Substituted and was deemed always to have been substituted for the following sub-clause by set lion 2(i)of the Tamil Nadu Additional Assessment and Additional Water-cess (Amendment) Act, 1972 (Tamil Nadu Act 32 of 1972):-(ii) any person liable to pay land revenue under section 23 of the Tamil Nadu Estates (Abolition and Conversion into Ryotivari) Act, 1948 (Tamil Nadu Act XXVI of 1948);'](a)section 23 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948); or(b)section 21 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963); or(c)section 15 of the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 27 of 1963); or(d)section 12 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963); or(e)section 12 of the Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964 (Tamil Nadu Act 31 of 1964); or(f)section 13 of the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 (Tamil Nadu Act 24 of 1969);] [or] [Inserted by section 4(ii)(A) of the Tamil Nadu Additional/ Assessment and Additional Water-cess (Amendment) Act, 1976 (President's Act 4 of 1976), which was deemed to have come into force on the 11th July 1973.](g)[ section 14 of the Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1972 (Tamil Nadu Act 11 of 1973);] [Inserted by section 4(ii)(B) of the Tamil Nadu Additional Assessment and Additional Water-cess (Amendment) Act, 1976 (President's Act 4 of 1976), which was deemed to have come into force on the 11th July 1973.](8)"land revenue" means-(i)in the case of any land in respect of which a ryotwari settlement is in force, the ryotwari assessment payable;(ii)in the case, of any inam land on which full assessment of revenue has been levied under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act, 1956 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XL of 1956), such assessment;(iii)[ in the case of any land in respect of which a ryotwari settlement effected- [Substituted by section 2(ii) of the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 1972 (Tamil Nadu Act 32 of 1972).](a)in pursuance of section 22 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948), has not been brought into force, the land revenue payable under section 23 of that Act;(b)in pursuance of section 20 of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963), has not been brought into force, the land revenue payable under section 21 of that Act;(c)in pursuance of section 14 of the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 27 of 1963), has not been brought into force, the land revenue payable under section 15 of that Act;(d)in pursuance of section 16 or section 16-A of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963), has not been brought into force, the land revenue payable under section 12 of that Act pending such ryotwari settlement;(e)in pursuance of section 11 of the Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964 (Tamil Nadu Act 31 of 1964), read with the Tamil Nadu (Transferred Territory) Ryotwari Settlement Act, 1964 (Tamil Nadu Act 30 of 1964), has not been brought into force, the land revenue payable under sub-section (2) of section 12 of the former Act pending such ryotwari settlement;(f)in pursuance of section 20 of the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 (Tamil Nadu Act 24 of 1969) has not been brought into force, the land revenue payable under section 13 of that Act pending such ryotwari settlement;](g)[ in pursuance of section 18 of the Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1972 (Tamil Nadu Act 11 of 1973), read with the Tamil Nadu (Transferred Territory) Ryotwari Settlement Act, 1964 (Tamil Nadu Act 30 of 1964), has not been brought into force the land revenue payable under sub-section (2) of section 14 of the former Act pending such ryotwari settlement;] [Inserted by President's Act 4 of 1976, w.e.f. 11.7.1973.](9)"settlement notification" includes a re-settlement notification;[x x x] [Clause (9A) omitted by Tamil Nadu Act 39 of 1981.](10)"water-cess" means the water-cess levied under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Irrigation Cess Act, 1865 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1865);[(10-A) "wet crop" includes paddy, sugar-can, betel, plantain, turmeric, elephant yam, areca, limes, oranges, pomegranates and any other cop which is systematically irrigated;] [Inserted by the Tamil Nadu Act 40 of 2002.](11)"wet land", "single-crop wet land", "compounded double-crop wet land" or "double-crop wet-land" means the land registered in the revenue accounts of the Government as wet, single-crop wet, compounded double-crop wet or double-crop wet, as the case may be.[Explanation. [Added by the Tamil Nadu Act 33 of 1972.] - For the purposes of this clause, assessed waste wet land shall be treated as single-crop wet land or as double-crop wet land with reference to the classification of such assessed waste wet land in the revenue accounts of the Government.]
