Section 2 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"adna malik", in respect of land in which the proprietary rights are divided between a superior owner and an inferior owner, means the inferior owner;(b)"ala malik", in respect of a land in which the proprietary rights are divided between a superior owner and an inferior owner means the superior owner;(c)"appointed day" means the date on which the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953 (President's Act 2 of 1953), came into force;(d)"Collector" means the Collector of the district in which the land, in respect of which the rights of an ala malik are abolished, is situated and includes any other officer not below the rank of an Assistant Collector of the first grade specially empowered by the Government to perform the duties of Collector under this Act;(e)"Government" means the Government of the State of Punjab;(f)"rent" means whatever is payable to an ala malik in money, kind or service by an adna malik in respect of the land held by the adna malik;(g)the expressions "land" and "land revenue" have the meanings respectively assigned to them in the Punjab Tenancy Act, 1887 (Punjab Act XXI of 1887);(h)"Financial Commissioner" has the same meaning as in the Punjab Land Revenue Act, 1887 (Punjab Act XVII of 1887), and includes any other officer specially empowered by the Government to perform the duties of the Financial Commissioner under this Act;(i)References in this Act to the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887), and the Punjab Land Revenue Act, 1887 (Punjab Act XVII of 1887), shall be construed as references to those Acts as in force in the State of Patiala and East Punjab States Union.
