Section 2 in The Punjab Village Common Lands (Regulation) Act, 1953
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"house" includes a courtyard whether walled or not.(b)"Government" means Government of the State of Punjab;(c)"Collector" means the Collector of the District in which the village is situated, or any other officer, not below the rank of an Executive Collector of the First Grade appointed by Government to perform the duties of a Collector under this Act;(d)"prescribed" means prescribed by rules made under this Act;(e)"appointed date", in the case of a village which is subject to the jurisdiction of a panchayat at the commencement of this Act, shall be the date of such commencement, and in other cases, the date on which a panchayat with jurisdiction over that village is constituted;(f)"inhabitant" of a village means, a person whether a proprietor or a non-proprietor, who ordinarily resides in the village :Provided that temporary absence or absence in relation to employment elsewhere shall not affect his residence in the village;(g)"Panchayat" means a panchayat constituted or continued under the Punjab Gram Panchayat Act, 1952;(h)"displaced person" means a person defined as such in the East Punjab Displaced Persons (Land Resettlement) Act, 1949.
