Section 3 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means-(i)in relation to a cultivating tenant as defined in the Tenants Protection Act, the Revenue Divisional Officer in whose jurisdiction the holding in question or part thereof is situate, or an officer of the Revenue Department not lower in rank than the Revenue Divisional Officer empowered by the State Government in this behalf; and(ii)in relation to a cultivating tenant as defined in the Public Trusts Act, the authorised officer;(b)"Court" means-(i)any Court in which any suit or proceeding for the recovery of 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 (ii) 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)"current rent" means the whole of the rent due for the fasli year commencing on the 1st day of July 1989 and ending with the 30th day of June 1990;(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 tire Tenants Protection Act and includes a public trust as defined in clause (25) of section 2 of the Public Trusts Act;(g)"pay" , with its grammatical variations, includes deliver;(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 meaning as in the Tenants Protection Act or in the Public Trusts Act, as the case may be.
