Section 2(u) in Assam State Acquisition of Zamindaries Act, 1951
(u)"Private land" means the land described as proprietor's private land under section 123 of the Goalpara Tenancy Act, 1929 (Assam Act I of 1929), and section 143 of the Sylhet Tenancy Act, 1936 (Assam Act XI of 1936), or lands in possession of a proprietor of 'acknowledged estates' within such estates for the purpose of cultivating it by himself or by the members of his family or by servants or hired labourers ;
