Section 2 in The Bihar Bakasht Disputes Settlement Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)Bakasht land-(i)in its application to any area in which the Bihar Tenancy Act, 1885, is in force, means any land, other than proprietor's private land as defined in Section 120 of that Act, which a proprietor or tenure-holder claims to be cultivating with his own stock or by his own servants or by hired labour; and(ii)in its application to any area in which the Chotanagpur Tenancy Act, 1908 is in force, means any land, other than proprietor's privileged land as defined in Section 118 of that Act, which a proprietor or tenure-holder claims to be cultivating with his own stock or by his own servants or by hired labour;(b)"Board" means a Board appointed under section 3;(c)"dispute" means a dispute or difference regarding the possession of any bakasht land between a proprietor or tenure-holder and a person who claims to be in possession of the said land as a raiyati,(d)[a person shall be deemed to be "independent" for the purpose of his appointment as Chairman of a Board, if he is unconnected with the dispute referred to such Board or with any party directly affected by such dispute] ['and' omitted by Section 2 of Bihar Act 4 of 1949.].(d1)[ "notification" means a notification published in the Official Gazette or in any manner the authority or officer issuing the notification deems best adapted for informing persons whom the notification concerns; and] [Inserted by Section 2(ii) by Section 2 of Bihar Act 4 of 1949.](e)the expressions "proprietor", "tenure-holder" and "raiyat shall have-(i)in their application to any area in which the Bihar Tenancy Act, 1885 is in force, the meanings assigned to them by that Act; and(ii)in their application to any area in which the Chotanagpur Tenancy Act, 1908, is in force, the meanings assigned to them by that Act.
