- In this Act, unless there is anything repugnant in subject or context-(a)"Adhiar" means a person who under the system generally known as Adhi (whether Guchi-adhi or Guti-adhi), barga, chukti, bhag or chukani, cultivates the land of another person on condition of delivering a share or quantity of the produce of such land to that person;(b)"allotment" means the grant by the Deputy Commissioner of the temporary right to use and occupy and property otherwise than by way of lease ;(c)"appointed day" means the 3'lst day of March, 1951 ;(d)"the Committee" means the Evacuee Property Management Committee for Assam constituted under sub-section (1) of Section 12 of this Act;(e)"the Deputy Commissioner" means the Deputy Commissioner of the district within which the evacuee property is situated ;(f)"evacuee" means a person ordinarily resident in Assam who, on account of communal disturbances, on the fear of sub-disturbances leaves, or has after the 15th August, 1947 left Assam, for any place in Pakistan and also includes his legal heir ;(g)"Minority Commission" means and shall be deemed always to have meant commission as may be constituted by the State Government under the Indo-Pakistan Agreement of the 8th April, 1950, by notification in the official Gazette ;(h)"property" means immovable property ;(i)"prescribed" means prescribed by rules made under this Act;(j)"urban area" means any area included in a Municipality or a small town constituted under the provisions of the Assam Municipal Act, 1923 (Assam Act 1 of 1923) and such other areas as may be notified by the State Government in the official Gazette as urban areas for the purposes of this Act.
