Section 2 in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"Appointed day" means -(i)in relation to any renant who, immediately before the commencement of this Act, is recorded as an occupancy tenant of any land in the revenue records, on the 15th day of June, 1952.(ii)in relation to any tenant who obtains a right of occupancy in any land after the commencement of this Act, the date on which he obtains such right of occupancy;(b)"Collector" means the Collector of the district in which the land, in respect of which proprietary rights are vested in an occupancy tenant under this Act is situate, and includes any officer not below the rank of an Assistant Collector of the First Grade specially empowered by the State Government to perform the duties of a Collector under this Act;(c)"Commissioner" and "Financial Commissioner" have the meanings respectively assigned to them under the Punjab Land Revenue Act, XVII of 1887 (Punjab Act XVII of 1887);(d)"land", "land revenue" and "rent" have the meanings respectively assigned to them in the Punjab Tenancy Act, XVI of 1887. (Punjab Act XVI of 1887);(e)"landlord" means a person under whom an occupancy tenant holds land and to whom the occupancy tenant is, or but for special contract would be, liable to pay rent for that land, and includes the predecessors and successors in interest of a landlord and shall for the purposes of section 4 includes the mortgagee.(f)"occupancy tenant" means a tenant who, immediately before the commencement or this Act, is recorded as an occupancy tenant in the revenue records and includes a tenant who, after such commencement, obtains a right of occupancy in respect of the land held by him whether by agreement with the landlord or through a court of competent jurisdiction or otherwise, and includes also the predecessors and successors in interest of an occupancy tenant.
