Section 2 in The Delhi and Ajmer Merwara Land Development Act, 1948
2. Definitions.-
In this Act, unless there is anything repugnant in the subject or context,-(a)"Board" means the Land Development Board constituted for the 4[State] under section 3;(b)"owner", in relation to any land, means-(i)a person having a proprietary right in the land and includes a usufructuary mortgagee of such right and, in the 4[State] of 2[Ajmer], an istimrardar, a jagirdar a muafidar, and a bhumia; and(ii)a tenant of the land as hereinafter defined;(c)"prescribed" means prescribed by rules made under this Act;(d)"reclamation" includes cultivation, afforestation and any other improvement of land; and(e)"tenant" includes a usufructuary mortgagee of the rights of a tenant.
