Section 2 in Tamil Nadu Land Improvement Schemes Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Collector" means the Collector of the district;(b)"District Committee" means the District Land Improvement Committee constituted under section 11;(c)"drought" means lack of adequate moisture in the land required for cultivation;(d)"erosion"' means the removal or displacement of earth, stones or other materials by the action of wind or water;(e)"Executing Officer" means an officer appointed under section 21 to execute a scheme;(f)"Government" means the State Government;(g)"Inquiry Officer" means an officer appointed by the Land Improvement Board under sub-section (5) of section 15;(h)"Land Improvement Board" means the Tamil Nadu Land Improvement Board constituted under section 8;(i)"notified area" means any area declared to be a notified area under section 3;(j)"owners"-(a)means-(i)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; or(ii)a landholder as defined in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), or a ryot as defined in that Act, or(iii)an inamdar not being a landholder defined as aforesaid, or(iv)a landlord as defined in the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1930), or a tenant as defined in that Act, or(v)the Central Government in respect of the land vested in any department under the Central Government, and(b)includes-(i)the person for the time being receiving or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person, the rent or profit derivable from land, or(ii)a mortgagee with possession, or(iii)a lessee or sub-lessee;(k)"reclamation" includes cultivation, afforestation or any other improvement of land;(l)"scheme" means a scheme prepared under this Act;(m)"soil conservation" means proper land utilization according to its potentialities and includes prevention of soil-erosion, conservation of moisture, irrigation wherever possible and necessary drainage, rotational cropping, improved tillage and other agronomic practices necessary to achieve maximum production;(n)"Soil Conservation Board" means the River Valley Soil Conservation Board constituted under section 13;(o)"waste land" means any land which for a period of not less than three consecutive years has been lying waste on account of water-logging, salinity, accumulation of sand, growth of weeds, soil erosion or any other cause, or which for the period aforesaid has been lying uncultivated;(p)"work" means any work constructed, erected or carried out under a scheme and includes a pasturenr forest provided or raised under a scheme;(q)the expressions "cattle", "Forest-produce", "timber" and "tree" shall have the meanings respectively assigned to them in the [Tamil Nadu] [Substituted for the word Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Forest Act, 1882 (Tamil Nadu Act V of 1882).
