Section 2 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires-(1)"Act" means the Orissa Merged Territories (Village Offices Abolition Act, 1963;(2)"Chapter" means a Chapter in these rules;(3)"Jamabandi" means the record of settlement prepared under any of the Chapters III to V;(4)"landless person" means any person, the total extent of whose land along with the lands held as tenant by all members of his family living with him in one mass is less than five acres and who has no profitable means of livelihood other than agriculture;(5)"ordinary waste land" means waste land reclaimed by a Village Officer before the appointed date but does not include privileged waste land;(6)"privileged waste land" means waste land reclaimed by a Village Officer prior to the 1st day of January, 1942 in the merged territory of Pallahara or waste land reclaimed by a Village Officer prior to the 1st day of January, 1949 in any other merged territory;(7)"section" means a section of the Act;(8)"small holder of land" means any person the total extent of whose land along with the lands held as tenant by all members of his family living with him in one mass is five acres or more but less than ten acres and who has no profitable means of livelihood other than agriculture;(9)"Sub-Divisional Officer" means the Chief Officer, in charge of the revenue administration of a sub-division;(10)"Tahsiidar" means the Chief Officer, in charge of that revenue administration of a Tahsil;(11)all words and expressions used in these rules but not defined therein shall have the same meanings as are respectively assigned to them in the Act.
