Section 2 in The Haryana Ceiling on Land Holdings Rules, 1973
2. Definitions.
- In these rules, unless the context otherwise requires, -(i)'Act' means the Haryana Ceiling on Land Holdings Act, 1972;(ii)'A category land' means the land under assured irrigation capable of growing atleast two crops in an year and irrigated by a canal or State tubewell as mentioned in Section 4(1)(a);(iii)'AA category land' means the land under assured irrigation capable of growing atleast two crops in an year and irrigated by private tubewells/pumping sets as mentioned in Section 4(1)(a) read with section 4(5);(iv)'B category land' means the land under assured irrigation capable of growing atleast one crop in a year as mentioned in section 4(1)(b);(v)'C category land' means land of all other types including land under orchard as mentioned in Section 4(1)(c);(vi)'Form' means a form appended to these rules;(vii)'Section' means a section of the Act;(viii)'Special Collector' means an officer appointed as such by the State Government.
