Section 2 in The Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
2. Definitions.
- In this Act, unless the context requires otherwise,-(1)"Bandhijama tenure" means a tenure on which a Bandhijama village or land therein is held;(2)"Bandhijama village" means a village specified in Schedule I which is liable to a fixed and immutable assessment, known as Udhad Bandhijama, Bandhijama, Udhad Jamabandhi or Judi, such assessment being not liable to be enhanced in accordance with the provisions of the Code;(3)"Code" means the Bombay Land Revenue Code, 1879;(4)"Udhad land" means a land specified in Schedule II;(5)"Udhad tenure" means the tenure on which Udhad land is held partially exempt from payment of land revenue;(6)"Ugadia land" means land held on Ugadia tenure;(7)"Ugadia tenure" means a tenure prevailing in certain parts of the Broach district on which land is held on payment to the State Government of a fixed and immutable assessment, such assessment being not liable to be enhanced in accordance with the provisions of the Code, except on a breach of the conditions annexed to the tenure.
