- In this Act, -(a)"agricultural development" means any word undertaken for the development of any agricultural land or for raising agricultural production, and includes drainage, ground-water development and soil conservation;(b)"agricultural production" includes production of agriculture, horticulture, pisciculture, forestry, sericulture, bee-keeping, dairy farming, piggery and poultry farming, and also includes such other types of production as are notified by the State Government as ancillary or incidental thereto;(c)"authority" means an Area Development Authority established under Section 3;(d)"chairman" means the Chairman of the Authority;(e)"command area" in relation to an irrigation project, means an area which for purposes of irrigation can be commanded through the irrigation project and the limits of which are notified by the State Government;(f)"cost of works" means all costs, charges and expenses as estimated by the Authority, and which the Authority may have to incur on, or in connection with, execution of the works, and includes, any other charges or fees as may be prescribed; and also includes all expenses which may be incurred by the Authority in recovery thereof;(g)"district committee" means the District Committee established under Section 18;(h)"ineligible person" means a person not eligible for ordinary land development loans and belonging to any of the following categories -(i)farmer without any valid title;(ii)illegal occupant;(iii)minor;(iv)landholder unable to get institutional finance because of heavy indebtedness to institutional sources which are to be cleared before obtaining finance for further capital investment;(v)rural artisan; or(vi)agricultural labourers;(i)"land development" means any of the following works, namely -(i)construction, renovation; redesigning, realigning and lining of water courses;(ii)land levelling and land shaping, including realignment of field boundaries;(iii)digging of drop structures, culverts, and farm roads in the fields;(iv)providing of drop structure, culverts, and farm roads in the fields;(v)land reclamation by use of engineering, biological and chemical measures, including leaching;(vi)contour bounding and nala bunding;(vii)growing of trees, plants shrubs and grasses;(viii)development of permanent and temporary pastures, farm forestry and commercial afforestation;(ix)such other works as may be necessary or incidental to development of land or ground or flow water potential and for optimising the utilisation of land and Water resources; and(x)repairing and maintenance of any of the foregoing works;(j)"landholder" means a person in actual possession of the land, whether as an owner or a tenant or sub-tenant or as mortgagee in possession or licensee or otherwise, and includes person who is likely to benefited by land development and the expression "land holding" shall be construed accordingly;(k)"ordinary loan" means an area granted by a bank or any financing institution to a landholder against mortgage of land or any other security;(l)"outlet command" means an area served for irrigation purposes by a particular outlet as specified by the Authority;(m)"plan" means a plan prepared by the Authority under Section 14;(n)"project" means a project or scheme of land development;(o)"project administrator" means an officer appointed as such by the State Government by notification;(p)"project director" means such officer as may be nominated by the Authority and shall also include such other officer or officers as may be authorised by the Authority to exercise the powers and discharge the duties of a Project Director;(q)"proportionate cost of works" means cost of work recoverable from a land holder in proportion to the extent of woks to be done on or for the benefit of his land holding;(r)"record of rights" has the same meaning as in the U.P. Land Revenue Act, 1901;(s)"secretary" means Secretary of the Authority:(t)"small farmer"" marginal farmer"., "agriculture labourer" and "village artisans" means persons defined as such by notification by the State Government from time to time;(u)"special loan" means a loan granted by the Authority to an ineligible person;(v)"works" includes any work relating to land development to be executed under a project under this Act.
