Section 2 in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agricultural land" means land used for agriculture or horticulture, not being land appurtenant to a residential building;(b)"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;(c)"flood affected areas" means the areas specified in the Schedule to this Act;(d)"pay" with its grammatical variations, includes deliver;(e)"public Trusts Act" means the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961);(f)"rent" means rent accrued due in respect of any agricultural land for the fasli year ending with the 30th day of June 1986 and for any previous fasli year and includes any amount of compensation accrued due for the said period, for the use and occupation of house property or any other immovable property;(g)"suit" or "application" shall include an appeal from a decree or order passed in a suit or application or an application for revision or review;(h)"Tenants Protection Act" means the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955);(i)words and expressions used and not defined in this Act but defined in the Tenants Protection Act or in the Public Trusts Act shall have the meaning respectively assigned to them in the Tenants Protection Act or in the Public Trusts Act, as the case may be.
