Section 2 in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"adna malik" means, in the case of land in which the proprietary rights are divided between superior and inferior owners, the inferior owner;(b)"ala malik" mean, in the case of land in which the proprietary rights are divided between superior and inferior owners, the superior owner and includes a talukdar;(c)"Collector" means the Collector of the district in which the land, in respect of which the rights of ala malik are abolished, is situated and includes any officer not below the rank of an Assistant Collector of the First Grade specially empowered by the State Government to perform the duties of a Collector under this Act;(d)the expressions 'land', 'land revenue', 'rent' and any other expression not defined, but used in this Act shall have the meanings respectively assigned to them in the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887);(e)the expressions, 'Financial Commissioner' and 'Commissioner' have the meanings, respectively assigned to them under the Punjab Land Revenue Act, 1887 (Punjab Act XVII of 1887).
