Section 2 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
2. Definitions.
- In this Act, unless the context otherwise requires-(1)"agricultural land" means any land which is used for the purpose of agriculture;(2)"Code" means the Bombay Land Revenue Code, 1879, as adapted and applied to the State;(3)"cultivate personally" or any cognate expression means to cultivate on ones own account:-(a)by ones own labour,(b)by the labour of any member of ones family, or(c)by servants on wages payable in cash or in kind, but not in a share of the crops or by hired labour, under ones personal supervision or the personal supervision of any member of ones family.Explanation. - In the case of an undivided Hindu family, the land shall be deemed to have been cultivated personally if it is cultivated by any member of such family;(4)"occupancy" means a parcel or parcels of agricultural land held by an occupant ;(5)"occupant" means an occupant as defined in the Code and includes a mortgagee in possession of such occupancy ;(6)"Tribunal" means the Saurashtra Revenue Tribunal;(7)words and expressions used, but not defined in this Act, shall have the meanings assigned to them in the Code.
