(2)a mortgagee, lessee or other person in actual possession of the land;](j)"prescribed" means prescribed by rules made under this Act;(k)"registered estate" means an estate in respect of which an owner is registered under sub-section (1) of section 14, and includes also any estate in respect of which an owner is required to be registered under the provisions of that sub-section;(l)"registered owner" means an owner of a registered estate who has been or is required to be registered under sub-section (1) of section 14;[* * *] [Clause (ll) omitted by Act 3 of 1951, Section 3 and Sch. (w.e.f. 1.4.1951).](m)"surplus pool" means the stock of coffee accumulated by the Board out of the amounts delivered to the Board under section 25;(n)[ "year" means the period of twelve months beginning with the first day of July and ending with the thirtieth day of June next following.] [Substituted by Act 48 of 1961, Section 2, for clause (n) (w.e.f. 19.4.1962).]
