- In this Act unless there is anything repugnant in the subject or context-(a)"Bhoodan Yagna" means the movement initiated by Sri Acharya Vinoba Bhave for acquisition of land through voluntary gifts with a view to distribute it to landless persons;(b)"holding" shall have the meaning assigned to it in the U.P. Tenancy Act, 1939.(c)"owner" means, as respects any land-(i)in areas where the rights of intermediaries have. vested in the State Government under section 4 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, its [bhumidhar or Government lessee] [Substituted by U.P. Act 8 of 1977, vide Section 71, (w.e.f. 28-1-1977), for the words a 'bhumidhar or sirdar'.] as the case may be;(ii)in areas where the U.P. Tenancy Act, 1939, is in force for the time being, its landlord and also includes a rent-free grantee, a grantee at a favourable rate of rent, a grove-holder and a tenant mentioned in clauses (a) to (f) of section 21 of the said Act;(iii)in other areas, its proprietor and also includes a tenant having a heritable and transferable interest in land.(d)"prescribed" means prescribed by rules made under this Act;(e)"State Government" means the Government of Uttar Pradesh, and(f)words and expressions not defined in this Act shall have the meaning assigned to them-(i)in areas referred to in sub-clause (i) of clause (c) in the U.P. Zamindari Abolition and Land Reforms Act, 1950.(ii)in areas referred to in sub-clause (ii) of the said clause in the U.P. Tenancy Act, 1939;(iii)in other areas, in the law relating to land tenure applicable to the land.
