Section 2 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(1)"agricultural year" means the year commencing on the first day of April;(2)"consolidation of holdings" means the amalgamation and where necessary the redistribution of holdings or portions of holdings in any village, mahal or taluka or any part thereof so as to reduce the number of plots in holdings;(3)"Consolidation Officer" means an officer appointed as such under section 15 by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and includes any person authorised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform all or any of the functions of the Consolidation Officer under this Act;(3A)[ "Co-operative Society" means a co-operative society registered or deemed to be registered under the [Maharashtra Co-operative Societies Act, 1960] [This clause was inserted by Bombay 69 of 1953, Section 2.] ];[* * * * *] [The portion from 'or that Act' to 'region of the State;' was omitted by the Maharashtra Adaptation of Laws (State and Concurrent' Subjects) Order, 1960.](4)"Fragment" means a plot of land of less extent than the appropriate standard area determined under this Act:Provided that no plot of land shall be deemed to be a fragment by reason of any diminution in its area by diluvion;(5)"land" means agricultural land whether alienated or unalienated;(6)"local area" means any area notified as such in the Official Gazette under section 3;(7)[* * * *] [Clause (7) was deleted by Bombay 61 of 1958, Section 3(2)(b).](8)'Owner' means in the case of unalienated land the occupant [or tenure holder] [These words were inserted by Bombay 61 of 1958, Section 3(2)(c).] and when such land has been mortgaged owner means the mortgagor; in the case of alienated land owner means the superior holder; [* *] [The words 'or Girasdar' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.][Provided that in the Hyderabad area of the [State of Maharashtra] [This proviso was added by Bombay 61 of 1958, Section 3(2)(c).], 'owner' means a person who has permanent and heritable right of possession of land, and when unalienated land has been mortgaged, owner means the mortgagor;][* * * *] [The Explanation was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](9)"prescribed" means prescribed by rules made under this Act:(9a)[ "relevant Code" means- [Clause (9a) to (9c) were inserted by Bombay 61 of 1958, Section 3(2)(d).](a)[ in the Bombay area of the State of Maharashtra, the [Bombay Land Revenue Code, 1879;]](b)in the Vidarbha region of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], the Madhya Pradesh Land Revenue Code, 1954; and(c)in the Hyderabad area of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], the Hyderabad Land Revenue Act, 1317 Fasli;(9b)"relevant tenancy law" means-(a)[ in the Bombay area of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands Act, 1948;] [Sub-clause (a) was substituted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](b)in the Hyderabad area of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the Hyderabad Tenancy and Agricultural Lands Act, 1950;(c)[ in the Vidarbha region of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958;] [Sub-clause (c) was substituted by Maharashtra 19 of 1966, Section 2(b).](d)[* * * *] [Sub-clause (d) was omitted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](9c)"Settlement Commissioner" includes a Commissioner of Survey Settlement;](10)"standard area" in respect of any class of land means the area which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular local area, and includes a standard area revised under the said section;(10a)[ "village committee" means a village committee constituted under section 34A;] [This clause was inserted by Bombay 61 of 1958, Section 3(2)(e).](11)words and expressions used in this Act, but not defined have the meaning assigned to them in the [relevant Code] [These words were substituted for the words and figures 'Bombay Land Revenue Code, 1879' by Bombay 61 of 1958, Section 3(2)(f).];(12)[* * * *] [Clause (12) was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
