Section 2 in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
2. Definition.
- In this Act unless there is anything repugn nant in the subject or context-(1)"Area" means the area in which the Assam State Acquisition of Zamindaries Act, 1951, (Assam Act-XVIII of 1951) is applicable ;(2)"Land" includes both agricultural and non-agricultural lands ;(3)"Notification" means notification published in the official Gazette ;(4)"Regulation" means the Assam Land Revenue Regulation, 1886 and the Rules made there under ;(5)"Schedule" means the schedule appended to this Act ;(6)All Words and expressions used and not defined herein but defined in the Assam Land and Revenue Regulation, 1886 and the rules made thereunder shall respectively have the meanings assigned to them in the Assam Land and Revenue Regulation and the rules made thereunder.
