- In this Act, unless the context otherwise requires, -(1)"Adult" means a person who has completed his twenty-first year;(2)"Bhumidhar" and "Asami" shall hear the same meaning respectively assigned to them in the Delhi Land Reforms Act, 1954;(3)"building" means any shop, house, hut, out-house, estate or stable whether used for the purpose of human habitation or otherwise or whether of masonry, bricks, wood, mud, thatch, metal or any other material whatever and includes a wall and a well:(4)"bye-laws" means bye-laws made by the Gaon Panchayat under this Act.(5)"Chief Commissioner" means the Chief Commissioner of Delhi;(6)"circle" means the area within which a Circle Panchayat exercises jurisdiction under Section 44;(7)"Circle Panchayat" means the panel of Circle Panchayat established under Section 44;(8)[x x x] [Repealed by Delhi Municipal Corporation Act, 1957.](9)"Gaon Sabha", "Gaon Sabha Area" and "Gaon Sabha Area Fund" means the "Gaon Sabha", Gaon Sabha Area" and Gaon Sabha Area Fund" constituted or established under the Delhi Land Reforms Act, 1954;(10)"joint electorate system" means a system under which the electors belonging to all communities vote jointly as prescribed and not as electors of separate communities;(11)"Panchayati Adalat" means a Panchayati Adalat established under [Section 50] and includes a bench thereof;(12)"prescribed" means [prescribed by rules made under this Act];(13)"prescribed authority" means any authority to be notified as such by the Chief Commissioner whether generally or for any particular purpose;(14)"proceeding" means a proceeding specified under Section 54;(15)"public land or common land" means that the land which is not in exclusive use of any individual or family but is in common use of villagers and includes a land entered as Shamilat deh in revenue records;(16)"public servant" means a public servant as defined in Section 21 of the Indian Penal Code, 1860;(17)"public street" means any road, street, bridge, lane, square, courtyard, alley or passage which the public has a right to pass along, and includes on either side the drains or gutters and the land up to the defined boundary of any abutting property notwithstanding any projection over such land of any verandah or other superstructure;(18)"rules" means rules made under this Act;(19)"Senior Sub-Judge" [Additional District Magistrate] and "Revenue Assistant" means respectively the "Senior Sub-Judge", ["Additional District Magistrate"] and " Revenue Assistant" of Delhi;(20)"Suit" means a civil triable by a Panchayati Adalat;(21)"village" means any local area recorded as a village in the revenue records of the Union territory.(22)words and expressions 'degree', 'decree holder', Judgment debtor', 'legal representative', and 'moveable property' have the same meaning as in Section 2 of the Code of Civil Procedure 1898;(23)words and expressions not defined in this Act used in the Delhi Land Reforms Act, 1954, shall have the same meaning assigned to them in the Delhi Land Reforms Act, 1954.
