Section 2 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)'Assistant Consolidation OfficerÂ’ means an officer appointed by the State Government to perform the duties of the Assistant Consolidation Officer under this Act;(2)'common purpose' means any purpose in relation to any common need, convenience or benefit of the village and includes the following purposes-(i)extension of the village abadi;(ii)providing income for the Panchayat of the village concerned for the benefit of the village community;(iii)village roads and paths, village drains, village wells, ponds or tanks, village water courses or water-channels village bus stands and waiting places, manure pits, had a rori, public latrines, cremation and burial grounds Panchayat ghar, Janjghar, grazing grounds, tanning places, mela grounds, public places of religious or charitable nature; and(iv)schools and playgrounds, dispensaries, hospitals, and institutions of like nature, water works or tube wells whether such schools/playgrounds, dispensaries, hospitals, institutions, water works or tube wells, may be managed and controlled by the State Government or not:(3)'consolidation' means the re-distribution of all or any of the lands in any area between the several tenure holders entitled thereto in such a way as would make the areas for the time being held as such more compact;(4)'Consolidation Officer' means an officer appointed by the State Government under section 51 to perform the duties of a Consolidation Officer under this Act;(5)'Director of Consolidation' means an officer appointed by the State Government under section 51 to perform the duties and exercise the functions of a Director of Consolidation under this Act;(6)'Official Gazette' means the Rajpatra, Himachal Pradesh;(7)'land' means the land which is not occupied as the site of any building in a town or village and is occupied or has been let for agricultural purposes or for purposes subservient to agriculture, or for pasture, and includes-(a)the sites of buildings and other structures on such land;(b)orchards; and(c)ghasnis;(8)'legal representative' has the meaning assigned to it in the Code of Civil Procedure, 1908; (5 of 1908)(9)'prescribed' means prescribed by rules made under this Act;(10)'Settlement Officer (Consolidation)' means an officer appointed by the State Government under section 51 to perform the duties of a Settlement Officer (Consolidation) under this Act and includes any person authorised by the State Government to perform all or any of the functions of the Settlement Officer (Consolidation) under this Act;(11)'State Government' means the Government of Himachal Pradesh; (6 of 1954)(12)'Sub-division' means a part of an estate recorded as a sub-division, patti or taraf in a record-of-rights as prepared under the Himachal Pradesh Land Revenue Act, 1954,(6 of 1954) as applicable to the areas which formed part of Himachal Pradesh immediately before the 1st day of November, 1966 provided it forms a compact block and in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) sub-division, means a part of an estate recorded as a sub-division, patti, taraf or pana in a record-of-rights prepared under the Punjab Land Revenue Act, 1887 (17 of 1887) provided it forms a compact block;(13)'tenure holder' means a land-owner or a tenant of the land concerned;(14)'fragment' means a plot of land of less extent than the appropriate standard area determined under this Act:Provided that no plot of land shall be deemed to be a fragment by reason of any diminution in its area by diluvion;(15)'notified area' means any area notified as such under section 3;(16)'owner' means, in the case of unalienated land, the lawful occupant and when such land has been mortgaged, owner means the mortgagor; in the case of alienated land, owner means the superior holder;(17)'standard area' in respect of any class of land means the area which the State Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular notified area and includes a standard area revised under the said section.(18)words and expressions-(a)not defined in this Act but defined in the Himachal Pradesh Land Revenue Act, 1954, or (6 of 1954).(b)not defined in this Act or in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) but defined in the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953, (15 of 1954) shall have the meaning assigned to them in the Act in which they are so defined.
