Section 2 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means the Revenue Divisional Officer or authorised officer having jurisdiction to entertain a proceeding for the eviction of cultivating tenant under the Tenants Protection Act or the Public Trusts Act, as the case may be;(b)"Court" means-(i)any Court in which any suit or proceeding for the recovery of any arrears of rent from a cultivating tenant or for the eviction of a cultivating verumpattamdar for non-payment of any arrears of rent is pending on the date of the publication of this Act, or(ii)any Court which has passed a decree or order for such recovery or eviction, or(iii)any Court to which such decree or order has been sent for execution;(c)"cultivating tenant" means-(i)a cultivating tenant as defined in clause (aa) of section 2 of the Tenants Protection Act; or(ii)a cultivating tenant as defined in clause (5) of section 2 of the Public Trusts Act, and includes a cultivating verumpattamdar;(d)"cultivating verumpattamdar" means the cultivating verumpattamdar as defined in sub-clause (b) of clause (29) of section 3 of the Malabar Tenancy Act;(e)"date of the publication of this Act" means the date of the publication of this Act in the Tamil Nadu Government Gazette;(f)"landlord" means a landlord as defined in clause (e) of section 2 of the Tenants Protection Act and includes-(i)a public trust as defined in clause (25) of section 2 of the Public Trusts Act; and(ii)a land lord as defined in clause (19) of section 3 of the Malabar Tenancy Act;(g)"Malabar Tenancy Act" means the Malabar Tenancy Act, 1929 (Tamil Nadu Act XIV of 1930);(h)"Public Trusts Act" means the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act LVII of 1961);(i)"Tenants Protection Act" means the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955);(j)all other words and expressions used, but not defined in this Act and defined in the Tenants Protection Act and defined in the Public Trusts Act or in the Malabar Tenancy Act shall have the same meaning as in the Tenants Protection Act or in the Public Trusts Acts or in the Malabar Tenancy Act, as the case may be.
