Section 2 in The Redemption of Mortgages (Punjab) Act, 1913
2. Definitions.
- In this Act, unless there is something repugnant in the subject or context, -(1)the expression "land" means land which is not occupied as the site of any building in a town or village and is occupied or let for agricultural purposes or purposes subservient to agriculture or for pasture, and includes -(a)the sites of buildings and other structures on such land;(b)a share in the profits of an estate or holding;(c)any dues or any fixed percentage of the land revenue payable by an inferior land-owner to a superior land-owner;(d)a right to receive rent;(e)any right to water enjoyed by the owner, or the occupier of land as such; and(f)any right of occupancy;(2)the expression "Collector" shall mean the Collector of the district in which the mortgaged property or any part thereof is situated, and shall include an Assistant Collector of the 1st grade :(3)"prescribed" shall mean prescribed by rules made under this Act.
