Section 2 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
2. Amendment of Section 2 of the Hyderabad Land Revenue Act:
- In Section 2 of the Hyderabad Land Revenue Act-(1)For Clauses (6), (7) and (8) the following clauses shall be substituted, namely -(6)"to hold land" or be a "land-holder" or "holder of land" means to be lawfully in possession of land, whether such possession is actual or not;(7)"holding" means a portion of land held by a holder;(8)"superior holder" means a land-holder entitled to receive rent or land revenue from other land-holder (hereinafter called "inferior holders") whether he is accountable or not for such rent or land revenue, or any part thereof to Government;(8a)"occupation"means possession;(8b)"to occupy land" means to possess or to take possession of land;(8c)"occupant" means a holder in actual possession of unalienated land other than an asami shikmi provided that where the holder in actual possession is an asami shikmi, the superior holder shall be deemed to be the occupant;(8d)"occupancy" means a portion of land held by an occupant.(2)For Clause (13) the following shall be substituted, namely-(13)"asami shikmi" means a lessee, whether holding under an instrument or under an oral agreement, and includes a mortgagee of an asami shikmi's rights with possession, but does not include a lessee holding directly under Government;(3)For Clause (14) the following shall be substituted, namely:(14)"village"includes a town or city and all the land belonging to a village, town or city;" and(4)After Clause (17) the following clause shall be inserted, namely:(18)"chavdi" includes in any village in which there is no chavdi, such place as the 'Collector'(Talukdar) may direct shall be deemed to be the chavdi for the purpose of this Act."
