Section 2 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)all expressions defined in the Malabar Tenancy Act shall have the same respective meanings as in that Act with the modifications, if any, made by this Act;(2)"appointed day" means the date appointed by the Government under sub-section (4) of section 1;(3)"Director" means the Director of Settlements appointed under section 4;(4)"forest" includes waste or arable land containing trees, shrubs or reeds.Explanation. - A forest shall not cease to be such by reason only of the fact that in a portion thereof, trees, shrubs or reeds are felled, or lands are cultivated, or rocks, roads, tanks, rivers or the like exist;(5)"Government" means the State Government;(6)"janmam estate" means any parcel or parcels of land included in the holding of a janmi;(7)"janmi" means a person entitled to the absolute proprietorship of land and includes a trustee in respect thereof;(8)"Malabtir Tenancy Act" means the Malabar Tenancy Act, 1929 (Tamil Nadu Act XIV of 1930);(9)"plantation crop" means tea, coffee, rubber, cinchona or cardamom;(10)"Settlement Officer" means the Settlement Officer appointed under section 5;(11)"tenant" means a verumpattamdar as defined in sub-clause (a) of clause (29) of section 3 of the Malabar Tenancy Act;(12)"Tribunal" means the Tribunal constituted under section 7.
