Section 2 in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context(1)all expressions defined in the Estates Land Act shall have the same respective meanings as in that Act with the modifications, if any, made by this Act;(2)"Director" means the Director of Settlements appointed under Section 4;(3)"estate" means a zamindari or an under-tenure or an inam estate;(4)"Estates Land Act" means the Andhra Pradesh (Andhra Area) Estates Land Act, 1908;(5)"Government" means the State Government;(6)"impartible estate" means the estate governed immediately before the notified date, by the Madras Impartible Estates Act, 1904;(7)"inam estate" means an estate within the meaning of Section 3, clause (2) (d), of the A.P. (A.A.) Estates Land Act, 1908 (A.P. Act 1 of 1908).(8)"landholder" includes (i) a joint Hindu family, where the to collect the rents of the whole or any portion of the estate vests in such family; and (ii) a darmila inamdar;(9)"notification" means a notification published in the Andhra Pradesh Gazette.(10)"notified" date in relation to an estate, means the date appointed by a notification issued under Section 1, sub-section (4), as the date on which the provisions of this Act (other than Sections 1, 2, 4, 5, 7, 8, 9, 58-A, 62, 67 and 68) shall come into force in the estate, and the word "notified" shall be construed accordingly;(11)"prescribed" means prescribed by rules made by the Government under this Act;(12)"principal landholder" means the person who held the estate immediately before the notified date; and(a)in the case of an estate held by a joint family immediately before that date, means such joint family; and(b)in the case of an impartible estate, means the person entitled to the possession of such estate immediately before that date;(13)"Settlement Officer" in relation to any estate or part of an estate, means the officer appointed therefor under Section 5, sub- section (1);(14)"Tribunal" means a Tribunal constituted under Section 8 and having jurisdiction;(15)"under-tenure estate" means an estate within the meaning of Section 3, clause (2) (e), of the Estates Land Act;(16)"zamindari estate" means -(i)an estate within the meaning of Section 3, clause (2) (a), of the Estates Land Act, after excluding therefrom every portion which is itself an estate under Section 3, clause (2) (b) or (2) (e), of that Act; or(ii)an estate within the meaning of section 3, clause (2) (b) or (2) (c) of the Estates Land Act, after excluding therefrom every portion which is itself an estate under Section 3, clause (2) (e) of that Act. Consequences of Notification of Estate
