Section 2 in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires:(1)[ "Bhudhaar" means the unique identification number assigned to any parcel of land, as contained in the Record of Rights, in such manner as may be prescribed; [Inserted by Act No. 8 of 2019.](1-a) "Bhudhaar Card" means a document prepared in such format as may be prescribed describing a parcel or parcels of land as contained in the Record of Rights, and specifying the Bhudhaar Number or Numbers assigned to such parcel or parcels, alongwith the stamp of date and time at which such card has been prepared, and, includes e-Bhudhaar Card and m-Bhudhaar Card;(1-b) "e-Bhudhaar Card" means a Bhudhaar Card which is generated and maintained in an electronic form;(1-c) "m-Bhudhaar Card" means a Bhudhaar Card which is generated and maintained in an electronic form and which can be downloaded and used on a mobile device;(1-d) "Permanent Bhudhaar" means a Bhudhaar Number assigned form a distinct series to indicate that the Geo-referencing of the parcel of land or lands appurtenant to the property has been completed;(1-e) "Temporary Bhudhaar" means a Bhudhaar Number assigned from a distinct series to indicate that the Geo-referencing of the parcel of land or lands appurtenant to the property has not been completed;][(1-f)] [Renumbered '(1)' by Act No. 8 of 2019.] "Certified copy" or "Certified extract" means a copy of extract, as the case may be, certified in the manner prescribed by Section 76 of the Indian Evidence Act, 1872 (Central Act 1 of 1872);(2)[ "Collector" means the Collector of a district and includes "Joint Collector";] [Substituted by Act 1 of 1989, w.e.f. 4-3-1989.](2a)[ "Commissioner" means the Commissioner, Survey Settlements and Land Records;] [Clause (2a) renumbered as clause (2aa) and new clause (2a) Inserted by Act 1 of 1989, w.e.f. 4-3-1989.][ [(2aa)] [Substituted by Act 9 of 1994, w.r.e.f. 31-10-1993.] "Credit agency" means any Banking Company as defined in the Banking Regulation Act, 1949, the State Bank of India and its subsidiaries, a corresponding new bank, a Regional Rural Bank, a Co-operative Bank or Credit Society by whatever name called, Agricultural Development Bank and includes any other agency or individual the main object of which is to lend money;](3)"Government" means the State Government;(4)"Land" means land which is used or is capable of being used for purposes of agriculture, including horticulture but does not include land used exclusively for non-agricultural purposes;(4a)[ "Mandal Revenue Officer" means the Officer-in-charge of a Revenue Mandal and includes any Officer of the Revenue Department authorised by the Commissioner to perform the functions of the Mandal Revenue Officer under this Act;] [Inserted by Act 1 of 1989, w.e.f. 4-3-1989.](5)"Notification" means a notification published in the Andhra Pradesh Gazette [or the District Gazette] [Inserted by Act 1 of 1989, w.e.f. 4-3-1989.] and the word "notified" shall be construed accordingly;(6)"Occupant" means a person in actual possession of land, other than a tenant or a unsufructuary mortgagee;(6a)[ "Owner" means a person who has permanent and heritable rights of possession on the land which can be alienated and includes the holder of a patta issued to him as a landless poor person;] [Inserted by Andhra Pradesh Act 24 of 1989, w.e.f. 17-11-1989.](6b)[ "Title deed and pass book" means the title deed and pass book issued under Section 6-A ;] [Inserted by Act 11 of 1980 and renumbered by Andhra Pradesh Act 24 of 1989 and substituted by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.](7)"Pattadar" includes every person who holds land directly under the Government under a patta whose name is registered in the land revenue accounts of the Government as pattadar [xxx] [The words ] and who is liable to pay land revenue;](8)"Prescribed" means prescribed by rules made under this Act;(9)"Record of Rights" means records prepared and maintained under the provisions, or for the purposes of this Act;(10)[ 'Recording authority' means such officer of the Revenue Department as may be notified by the Collector to be the recording authority for the purposes of this Act or such officer of the Registration Department as may be specified for the purpose of causing provisional mutation in Revenue Records electronically;] [Substituted by Act No.30 of 2018, dated 25.10.2018.].(10a)[ "Revenue Divisional Officer" means the Deputy Collector in-charge of Revenue Division and includes a Sub-Collector or an Assistant Collector] [Inserted by Andhra Pradesh Act 1 of 1989, w.e.f. 4-3-1989.](11)"Tenant" means:(i)a lessee under a tenancy agreement, express or implied; or(ii)a person who is or is deemed to be a tenant under any law for the time being in force;(12)"Village" means any local area which is recognised as a village in the revenue accounts of the Government.
