Section 2(1) in Karnataka Village Offices Abolition Act, 1961
(1)In this Act, unless the context otherwise requires,--(a)"appointed date" means the date appointed under sub--section (3) of section 1;(b)"authorised holder" means a person in whose favour a land granted or continued in respect of, or annexed to, a village office by the State or a part thereof has been validly alienated permanently, whether by sale, gift, partition or otherwise, under the existing law relating to such village offices;(c)"Code" means,--(i)in relation to the Mysore Area excluding Bellary District, the Mysore Land Revenue Code, 1888;(ii)in relation to the Belgaum Area, the Bombay Land Revenue Code, 1879;(iii)in relation to the Gulburga Area, the Hyderabad Land Revenue Act, 1317--F;(iv)in relation to the Coorg District, the Coorg Land and Revenue Regulation, 1899;(v)in relation to the Madras Area and Bellary District, that corresponding revenue law or standing orders, in force in such area;(d)"Deputy Commissioner" means an officer appointed by the State Government in respect of any area to perform the functions and exercise the powers of the Deputy Commissioner under this Act, and where no such officer is appointed, the Deputy Commissioner of the District;(e)"emoluments" means,--(i)lands,(ii)assignments of revenue payable in respect of lands,(iii)fees in money or agricultural produce,(iv)money salaries and all other kinds of remuneration, granted or continued in respect of, or annexed to, any village office, by the State;(ea)'enfranchised inam' means an inam of which there is proof of enfrachisement as required under the Madras Enfranchised Inams Act, 1862 (Madras Act IV of 1862).(f)"existing law relating to a village office" includes any enactment, ordinance, rule, bye--law, regulation, order, notification, firman, hukum, vat hukum or any other instrument or any custom or usage having the force of law, relating to a village office, which may be in force immediately before the appointed date;(g)"holder of a village office" or "holder" means a person having an interest in a village office under an existing law relating to such office:Provided that where any village office has been entered in a register or record under an existing law relating to such village office, as held by the whole body of persons having interest in the village office, the whole of such body shall be deemed to be the holder;(h)"inferior village office" means every village office of lower degree than that of a Patel or Village Accountant;(i)"notification" means a notification published in the Official Gazette;(j)"officiator" means the person actually performing the duties of a village office, whether he be a person having right to perform the duties of such office or a substitute appointed under the existing law relating to such office;(k)"prescribed" means prescribed by rules made under this Act;(l)"tenancy law" means,--(i)in the Mysore Area, the Mysore Tenancy Act, 1952;(ii)in the Bombay Area, the Bombay Tenancy and Agricultural Lands Act, 1948;(iii)in the Hyderabad Area, the Hyderabad Tenancy and Agricultural Lands Act, 1950;(iv)in the Madras Area, the Madras Cultivating Tenants Protection Act, 1955, and the Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956;(v)in the Coorg District, the Coorg Tenants Act 1957;(m)"unauthorised holder" means a person in possession of a land granted or continued in respect of or annexed to a village office by the State without any right, or under any lease, mortgage, sale, gift or any other kind of alienation thereof, which is null and void under the existing law, relating to such village office;(n)"village office" means every village office, to which emoluments have been attached and which was held hereditarily before the commencement of the Constitution under an existing law relating to a village office, for the performance of duties connected with the administration or collection of the revenue or with the maintenance of order or with the settlement of boundaries or other matter of civil administration of a village, whether the services originally appertaining to the office continue or have ceased to be performed or demanded and by whatsoever designation the office may be locally known.
