- In this Act, unless the context otherwise requires, -(1)"Chief Commissioner" means the Chief Commissioner of the [Union territory of Delhi] [Substituted by A.O. (No. 5.) 1957 for the words "State of Delhi"] [*] [Now National Capital Territory of Delhi](2)"Deputy Commissioner" means the Collector;(3)"Minor" means a person who, under Section 3 of the Indian Majority Act, 1875, has not attained his majority;(4)"Prescribed" means prescribed by rules made under this Act;(5)"Revenue" means land revenue;(6)"Revenue court" means all or any of the following authorities, that is to say, the Chief Commissioner, the Deputy Commissioner, Additional Collector, Revenue Assistant, Assistant Collector, Settlement Officer, Assistant Settlement Officer, Record Officer, Assistant Record Officer and Tahsildar;(7)"Revenue-free", when applied to land means land whereof the revenue has either wholly or in part been released, compounded for, redeemed or assigned;(8)"Revenue Officer" means any officer employed under this Act in preparing or maintaining revenue records, or in connection with work in relation to land revenue;(9)"Settlement" means settlement of the land revenue;(10)Words and expression agriculture year, Asami, Bhumidhar, cess, charitable purposes, estate, Gaon Sabha, holding, land, rent, village or any other expressions, not defined in this Act and used in the Delhi Land Reforms Act, 1954, shall have the meaning assigned to them in the Delhi Land Reforms Act, 1954.
