- In this Act, unless the context otherwise requires, -(1)"agriculture" includes, -(a)horticulture;(b)the raising of crops, grass or garden produce;(c)the use by an agriculturist of land held by him, or part thereof, for grazing;(d)the use of any land for the purpose of raising manure crops;(e)dairy farming;(f)poultry farming;(g)livestock breeding;(h)growing of trees;and "agricultural" shall be construed accordingly;(2)"credit agency" means any individual, co-operative credit society by whatever name called, including a land development bank, a commercial bank, a private bank or any other agency the main object of which is to lend money;(3)"Government" means the State Government;(4)"land" means agricultural land, that is to say, land which is used or capable of being used for agricultural purposes or purposes sub-servant thereto and is either assessed to land revenue in the State or is subject to a local rate assessed and collected by officers of the Government as such and includes horticultural land, forest land, garden land, plantations, but does not include house site;(5)"limited owner" means any person entitled to a life estate in any land and includes persons deriving rights through him.Explanation. - A person who has a right to enjoy the land during his lifetime shall be deemed to be a limited owner notwithstanding that he has no power to alienate the land;(6)"owner" means any person holding land in severally or jointly or in common under a ryotwari settlement or in any way subject to the payment of revenue direct to the Government and includes a full owner or limited owner but does not include a mortgagee, lessee or a tenant;(7)"patta pass book" means the patta pass book issued under section 3;(8)"person" includes any company, firm, society or association of individuals, whether incorporated or not, or any private trust or public trust;(9)"registering authority" means the registering officer appointed under the Registration Act, 1908 (Central Act XVI of 1908);(10)"Tahsildar" means the Tahsildar having jurisdiction over the area in which the land is situated or any other officer of the Revenue Department not below the rank of Deputy Tahsildar authorised by the Government, by notification to exercise the powers conferred on, and discharge the duties imposed upon, the Tahsildar under this Act, for such areas as may be specified in the notification.
