Section 2 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"agricultural labourer" means a person whose principal means of livelihood is the income he gets as wages for his manual labour on agricultural land [but does not include a plantation labour] [Added by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1974 (Tamil Nadu Act 17 of 1974).];(2)"agricultural land" means any land used for any of the following purposes, namely : -(a)horticulture;(b)the raising of crops, grass or garden produce;(c)grazing;(d)the raising of manure crops;(e)dairy farming;(f)poultry farming;(g)livestock breeding;(h)growing of trees; and(i)includes any land used for any purpose subservient to the above purposes, any forest land, pasture land, [xxx] [Omitted by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1974(Tamil Nadu Act 17 of 1974).] orchard and tope, but(ii)does not include [plantation or land held for ancillary purposes of plantation or] [Substituted by Tamil Nadu Kudiyiruppu Laws Amendment Act, 1982 (Tamil Nadu Act 35 of 1982).] house-site or land used exclusively for non-agricultural purposes;(3)"agriculturist" means a person who cultivates agricultural land by the contribution of his own manual labour or of the manual labour of any member of his family;(4)"authorised officer" means any [Revenue Officer not below the rank of Tahsildar] authorised by the Government by notification to exercise the powers conferred on, and discharge the duties imposed upon, the authorised Officer under this Act, for such area as may be specified in the notification;(5)"Court" means -(i)in the City of Chennai, the Chennai City Civil Court; and(ii)elsewhere, the Subordinate Judge's Court having jurisdiction and if there is no such Subordinate Judge's Court, the District Court having jurisdiction;(6)"date of the commencement of this Act" means, in relation to any area, the date on which the notification under sub-section (2) of section 1 is published in the Tamil Nadu Government Gazette, in relation to that area:(7)"Government" means the State Government;(8)"kudiyiruppu" means the site of any dwelling house or hut occupied, either as tenant or as licensee, by any agriculturist or agricultural labourer and includes such other area adjacent to the dwelling house or hut as may be necessary for the convenient enjoyment of such dwelling house or hut.Explanation I. - It shall be presumed that any person occupying the kudiyiruppu is an agricultural labourer or an agriculturist until the contrary is proved.Explanation II. - In determining the question whether for the purposes of clause (8), any area adjacent to the dwelling house or hut is necessary for the convenient enjoyment of such dwelling house or hut -(i)the area which the agriculturist or agricultural labourer had been enjoying immediately before the 1st day of April 1990; and(ii)such other factors as may be prescribed, shall be taken into account;(9)"person interested" in relation to any kudiyiruppu or superstructure thereon includes any person claiming, or entitled to claim, an interest in the compensation payable on account of the vesting of that kudiyiruppu or superstructure in the occupant of the kudiyiruppu;[(9-A) "Plantation" means any land used for growing all or any of the following, namely, cardamon, cinchona, coffee, rubber or tea;] [Added by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1974 (Tamil Nadu Act 17 of 1974).][(9-B) "Plantation Labour" means a person whose principal means of livelihood is the income he gets as wages for his manual labour on plantation.] [Added by Tamil Nadu Occupants ofKudiyiruppu (Conferment of Ownership) Amendment Act, 1974 (Tamil Nadu Act 17 of 1974).](10)"Schedule" means the Schedule appended to this Act(11)"tenant" means any person who has paid or has agreed to pay rent or other consideration for his being allowed by another to enjoy the land of the latter under a tenancy agreement, express or implied, and includes his heirs and legal representatives;(12)"vested kudiyiruppu or superstructure" means the kudiyiruppu or the superstructure which has vested absolutely in the occupant of the kudiyiruppu under the provisions of this Act.
