Section 4 in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
4. Rights of proprietor to certain lands.
- Notwithstanding anything contained in section 3, a proprietor shall, subject to the provisions of sections 6 to 8, be entitled to retain with effect from the appointed date,-(a)homesteads, buildings and structures together with lands appurtenant thereto in the occupation of the proprietor;(b)lands under the personal cultivation of the proprietor, not being pasture or grass lands.
