Section 3 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means the Revenue Divisional Officer or authorized officer having jurisdiction to entertain a proceeding for the eviction of a 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 or any arrears of rent from a cultivating tenant 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(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;(d)"date of the publication of this Act" means the date of the publication of this Act in the Tamil Nadu Government Gazette;(e)"landlord" means a landlord as defined in clause (e) of section 2 of the Tenants Protection Act and includes a public trust as defined in clause (25) of section 2 of the Public Trusts Act;(f)"pay" with its grammatical variations, includes deliver;(g)[xxx] [This clause was omitted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980 (Tamil Nadu Act 37 of 1980).](h)"Public Trusts Act" means the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 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 or in the Public Trusts Act shall have the same meanings as in the Tenants Protection Act or in the Public Trusts Act, as the case may be.
