(1)In this Act, unless there is anything repugnant in the subject or context:(a)"Agriculture" with its grammatical variations and cognate expressions includes:(i)horticulture,(ii)the raising of crops, grass or garden produce,(iii)[dairy farming] [Amended by Act 3 of 1954.](iv)poultry farming and stock breedings, and(v)[grazing]; [Amended by Act 3 of 1954.]but does not include the cutting of wood only.(b)"Agriculturist" means a person who cultivates lands personally;(c)"Agricultural land" means land which is used or is capable of being used for agriculture or reserved for growing forests and includes:(i)fallow land,(ii)the sites of farm buildings appurtenant to agricultural land, and(iii)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;(cc)[ "Basic Holding" means a holding the area of which is equal to one-third of the area of the family holding determined under Section 4 for the local area concerned;] [ Added by Ibid.](d)[ "Consolidation of holdings" means the forming of a compact block for a number of scattered plots by redistribution and exchange of holdings or portions thereof in a village or a group of villages;] [Amended by Act No. 3 of 1954, Published in Andhra Pradesh Gazette Extraordinary No. 29, dated 4.2.1954.](dd)[ "Co-operative Society" means a society registered under the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Amended by Act 3 of 1954.], or a society deemed to have been registered under the said Act;](e)"Co-operative Farming Society" means a Society registered as such under [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952;] [Substituted for short title by Andhra Pradesh Act IX of 1961.](f)"To cultivate" means to carry on any agricultural operations;(g)"To cultivate personally" means to cultivate on one's own account:(i)by one's own labour; or(ii)by the labour of any member of one's family; or(iii)[ by servants on wages payable in cash or kind, but not in crop share or by hired labour under one's personal supervision, or the personal supervision of any member of one's family;] [Amended by Act 3 of 1954.]Explanation: In the case of an undivided Hindu Family, land shall be deemed to be cultivated personally, if it is cultivated by any member of such family.(h)[ "Family Holding" means a holding the area of which is equal to the area determined for any class of land under Section 4 as the area of a family holding for the class of land of which the holding consists in the local area in which it is situate; [Amended by Act 3 of 1954.](hh)"Fragment" means a plot of land of any class the area of which is less than the area of a basic holding determined for that class of land for the local area concerned;](i)"Improvement" means with reference to any land, any work which adds to the value of the land and which is suitable thereto as also consistent with the purpose for which it is held and includes:(i)the construction of tanks, wells, water channels, embankments and other works for storage, supply or distribution of water for agricultural purposes;(ii)the construction of works for the drainage of land or for the protection of land from floods or from erosion or other damage from water;(iii)the reclaiming, clearing, enclosing, levelling or terracing of land;(iv)the erection of buildings on the land required for the convenient or profitable use of such land for agricultural purposes; and(v)the renewal or reconstruction of any of the foregoing works and such alterations therein or additions thereto as are not of the nature of ordinary repairs, but does not include such clearances, embankments, levelling enclosures, temporary wells, water channels and other works as are commonly made by tenants in the ordinary course of agriculture;(j)"Land" means agricultural land whether alienated or unalienated and includes land used for purposes subservient to agriculture and all benefits arising out of such land and things thereon attached to the earth, or permanently fastened to anything attached to the earth;(k)"Land Revenue Act" means the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F;(l)"Lease" includes the counterpart of a lease and a sub-lease;(m)"Local area" means an area specified as such in a notification issued under Section 3;(n)"Person" includes an undivided Hindu Family;(o)"Permanent alienation" includes any sale, exchange or gift and any transfer of a right of occupancy or of the patta of a holding but does not include any disposition by Will;(p)"Prescribed" means prescribed by rules made under this Act;(q)[xxx;] [Omitted by Act No. III of 1954.](r)"Protected" means a person who is deemed to be a protected tenant under the provisions of this Act;(s)"Reasonable rent" means the rent determined under Section 17;(t)"Rent" means any consideration, in money or kind or both, or payable by a tenant on account of the use or occupation of the land held by him but does not include the rendering of any personal service or labour;(u)"Tenancy" means the relationship of land holder and tenant;(v)"Tenant" means an Asami shikmi who holds land on lease and includes a person who is deemed to be a tenant under the provisions of this Act;(w)"Tribunal" means:(i)the Agricultural Lands Tribunal constituted under sub-section (1) of Section 87 for the area concerned;(ii)where no such Tribunal has been constituted, the Deputy Collector or other officer authorised under sub-section (4) of the said section;(x)[ "Village Panchayat" means a panchayat constituted under the Andhra Pradesh (Telangana Area) Gram Panchayats Act, 1956;] [Substituted by Andhra Pradesh Act No. 15 of 1971.](y)"Year" means any year ending on the 30th day of June or on such other date as Government may, by notification in the Official Gazette appoint for any area;(z)Words anti expressions used in this Act but not defined therein shall have the meaning assigned to them in the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F.)
