Section 2 in Jammu and Kashmir Agrarian Reforms Rules, 1977
2. Definitions
In these rules, unless the context otherwise requires;(a)"Act" means the Jammu and Kashmir Agrarian Reforms Act, 1976;(b)"Collector", "Assistant Commissioner", "Tehsildar" and "Naib Tehsildar" means respectively a Collector, Assistant Commissioner, Tehsildar and Naib Tehsildar appointed as such under section 18;(c)"earlier Act" means the Jammu and Kashmir Agrarian Reforms Act, 1972;(d)"earlier rules" means the Jammu and Kashmir Agrarian Reforms Rules, 1972;(e)"Form" means a Form appended to these rules;(f)"person" includes family and the management of a place of worship, waqaf or dharamshala, or public trust, or institution of a charitable or religious nature [X X X] [Omitted by SRO-430 dated 28-7-1978.];(g)"section" means the section of the Act;(h)"standard kanal" means an area equal to one-eighth of a standard acre;(i)"standard marla" means an area equal to one-twentieth of a standard Kanal;(j)"standard measure" in relation to an area of land means the area reckoned in terms of standard acres, standard kanals and standard marlas; and(k)"village" means an estate as defined in the Jammu and Kashmir Land Revenue Act, Samvat 1996.
