Section 2 in The Bombay land Tenure Abolition laws (Amendment) Act, 1958

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- In this Act, unless the context requires otherwise,-

(1)"land tenure" means -

(a)taluqdari tenure,

(b)kauli and katuban tenure,

(c)personal inam,

(d)service inam,

(e)jagir,

(f)alienation,

(g)bhil naik inam, or

(h)political inam,

within the meaning of the relevant Land Tenure Abolition law;

(2)"Land Tenure Abolition law" means -

(a)in relation to a permanent tenant, the Acts specified in Part I of the Schedule, and

(b)in relation to a permanent holder or inferior holder, the Acts and rules specified in Part II of the Schedule;

(3)"tenure-holder" means -

(a)a taluqdar,

(b)a kaul holder,

(c)an inamdar,

(d)a holder,

(e)a jagirdar, or, as the case may be, a cadet of his family,

(f)an alienee, or

(g)holder of a political inam,

within the meaning of the relevant Land Tenure Abolition law;

(4)"tenure-land" means-

(a)taluqdari land,

(b)kauli or katuban land,

(c)inam land,

(d)jagir land,

(e)service inam land,

(f)alienated land, or

(g)land held as political inam,

within the meaning of the relevant Land Tenure Abolition law.

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