Section 2 in The Bihar Land Disputes Resolution Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires:(a)"Competent Authority" shall be Deputy Collector Land Reforms or any officer assigned to discharge the functions and duties of Deputy Collector Land Reforms in the Sub-division.(b)"Collector" connotes the Collector of the concerning district.(c)"Commissioner" connotes the Commissioner of the concerning Division.(d)"Land" connotes Government land, raiyati land, with structure, if any.(e)"Allotted Land or Settled Land" connotes the land which is allotted or settled or on which raiyati rights have accrued under any of the Acts mentioned in Schedule-1 to this Act.(f)"Allottee or Settlee" connotes the person with whom land has been settled by the competent authority or the person who has acquired raiyati rights over the land, under any of the Acts contained in Schedule-1 to this Act.(g)"Raiyat" connotes a raiyat as defined under the provision of the Bihar Tenancy Act, 1885.(h)"Government" means Government of Bihar.(i)"Words or expressions" not defined in this Act shall have the same meaning as assigned in the respective Acts contained in Schedule-1 to this Act.
