Section 8(1) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(1)Every cultivating tenant holding land of which he was in actual possession on the 20th December, 1961, [but excluding pasture or grass lands] [Inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).] shall, as from the appointed date, be the occupant thereof on payment of land revenue to the Government under section 6.
