Section 2 in The Jammu and Kashmir Bhudan Yagna Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Bhudan holder" means a person recorded in village papers or record-of-rights as a Bhudan holder under section 25 ;(b)"Bhudan Yagna" means the movement initiated by Shri Acharya Vinoba Bhave for the acquisition of land through voluntary gifts in favour of the Board ;(c)"Board" means the Bhudan Yagna Board established under section 3 ;(d)"community purpose" means any purpose which is for the good of the community of the village in general ;(e)"Government" means the Government of Jammu and Kashmir ;(f)"land" means land which is occupied or has been let for agricultural purposes or for purposes subservient to agriculture or for pasture and includes areas covered by or fields floating over water ;(g)"landless agricultural labourer" means a landless agricultural labourer who does not hold any land or holds land not exceeding such area as may be prescribed ;(h)"prescribed" means prescribed by rules made under this Act ;(i)"revenue officer" means such revenue officer appointed under the Jammu and Kashmir Land Revenue Act, Svt. 1996 as the Government may,' by notification appoint to discharge the functions of a revenue officer under this Act.
