Section 2 in Himachal Pradesh Pre-Emption Act, 2010
2. Definitions.
- In this Act, unless a different intention appears from the subject or context,-(a)"agricultural land" shall mean land as defined under clause (7) of section 2 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (8 of 1974), but shall not include the rights of a mortgagee, whether usufructuary or not, in such land;(b)" sale" shall not include-(i)a sale in execution of a decree for money or of an order of a Civil, Criminal or Revenue Court or of a Revenue Officer; and(ii)the creation of an occupancy tenancy by a landlord, whether for consideration or otherwise;(c)"urban immovable property" shall mean immovable property falling within the limits of a municipality, other than agricultural land;(d)"village immovable property" shall mean immovable property falling within the limits of a village, other than agricultural land; and(e)any expression which is defined by section 4 of the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) or section 2 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (8 of 1974), shall, subject to the provisions of this Act, have the meaning assigned to it in the said section.Chapter-II General Provisions
