Section 2 in Sikkim Land (Requisition and Acquisition) Act, 1977
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or Context,-(1)"Collector" means the Collector of the district where the land is situated and includes any other officer specially empowered by the State Government to perform the functions of a Collector under this Act;(2)"Court" means a principal Civil Court of original jurisdiction and and includes the Court of any Additional District Judge and also the Court of a Civil Judge whom the State Government may appoint, by name of by virtue of his office, to perform all or any of the function of the Court under this Act within such local limits, if any, as may be specified and in the case of a Civil Judge, upto the limits of the pecuniary jurisdiction with which he is vested for the time being;(3)"Cultivator" means a person who cultivates the land of another No. 3 Gangtok, Monday, January 16, 1978 person on condition of delivering a share or any fixed quantity of the produce or any fixed amount to that person;
