Section 3 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date appointed by the Government under sub-section (3) of section 1:Provided that-(i)where the operation of this Act in respect of a lease-hold has been stayed or interrupted by order of a Court, Tribunal or other competent authority constituted under any law for the time being in force, "appointed day" means the date from which the Government have been in uninterrupted possession of the lease-hold;(ii)in relation to a lease-hold added to the First Schedule by a notification under sub-section (1) of section 2, "appointed day" means the date on which the said notification was published in the [Fort St. George Gazette;] [Now the Tamil Nadu Government Gazette.](b)"Assistant Settlement Officer", in relation to any lease-hold, means the Assistant Settlement Officer appointed under section 6;(c)"Government" means the State Government;(d)"land" means any land in a lease-hold;(e)"lease", in relation to any lease-hold, means the lease under which the lessee held the lease-hold under the Government immediately before the appointed day;(f)"lease-hold" means any village specified in the First Schedule;(g)"lessee", in relation to any lease-hold, means the person to whom the lease was granted by the Government and includes his heirs, legal representatives and assigns;(h)"owned land" means any land in which a ryot or the lessee had a permanent right of occupancy immediately before the appointed day;(i)"rent" means whatever is lawfully payable, for the fasli year immediately preceding the fasli year in which the appointed day falls, in money or in kind or in both, to the lessee by a ryot in respect of any land in a lease-hold;(j)"ryot", in relation to a lease-hold, means any person who immediately before the appointed day had a permanent right of occupancy in respect of any land and who had been paying rent to the lessee in respect of that land;(k)[ "Settlement Officer" means a Settlement Officer appointed under section 5 and having jurisdiction;] [Substituted for the following clause by section 2 of the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 26 of 1964):- '(k) 'Settlement Officer' in relation to any base-hold means the Settlement Officer appointed under section 5;](l)"Tribunal" means a Tribunal constituted under section 8 and having jurisdiction.
