Section 2 in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
2. Definitions
-In this Act, unless the context otherwise requires, -(a)[ "authorized occupant" means a person who on the date of the commencement of the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) (Amendment) Act, 2004 is in actual physical possession of the State land, personally or through an authorized agent, by virtue of an existing valid lease or grant made by the competent authority;] [Existing clauses (a) and (b) substituted by clauses (a), (b), (c), (d), (e) and (f) vide Act No. XVI of 2004 w.e.f. 21-05-2004, section 2.](b)"authorized overstayed occupant" means a person who on the date of the commencement of the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) (Amendment) Act, 2004 is in actual physical possession of State land, personally or through an authorized agent, but whose lease or grant has expired and respect of whom no notice for eviction or assumption of lease has been issued by the competent authority;(c)["available State land"] [Substituted for the words "available land" by Act No. III of 2007, section 2, w.e.f. 20.11.2006.] means any State land, which is not in possession of any person [***] [The words "or which has been encroached upon by any person" omitted ibid.];(d)"Committee" means the Committee constituted under sub-section (1) of section 12;(e)"Occupant" means a person who is in actual physical possession of any State land on the commencement of the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) (Amendment) Act, 2004, personally or through an authorized agent;(f)"Price" means the value determined for any State land in accordance with the provisions of this Act and the rules made thereunder;(g)[ "prescribed" means prescribed by rules made under this Act;] [The existing clauses (d) and (e) renumbered as clauses (g) and (h) respectively by Act No. XVI of 2004 w.e.f. 21-05-2004, section 2.](h)"State land" means the land recorded as such in the [Revenue Records] [Substituted for the words "Record of Rights" by Act III of 2007, section 2. w.e.f. 20.11.2006.] and includes any land which has escheated to the Government under the provisions of any law for the time being in force in the State but does not include any Government or State land mentioned in section 3 of this Act:[Provided that for purposes of section 3-A of this Act, the State land shall include Kahcharai and Forest land;] [Proviso added by Act XVI of 2004 w.e.f. 21-05-2004, section 2.](i)[ "unauthorized expectant occupant" means a person who on the date of the commencement of the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) (Amendment) Act, 2004 is in actual physical possession of the State land, personally or through an authorized agent, and in respect of which lease has expired but no notice for resumption of lease has been issued by the competent authority or who pursuant to this Act has applied in terms of section 5 thereof; and [Clauses (i) and (j) added ibid.](j)"vacant land" means any State land which is not occupied by any person and in respect of which there is no existing lease or grant made by any competent authority.]
