Section 3 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
3. Definitions.
- In this Act, unless there is something repugnant in the subject or context, -"Collector" means the Collector of the District as described in the Punjab Land Revenue Act, 1887 (XVII of 1887), and includes (1) any officer appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of laws Orders, 1950.] Government to perform all or any of the functions and exercise all or any of the powers of the Collector under this Act, and (2) any Colonization Officer or Assistant Colonization Officer appointed as such before the commencement of this Act, whether or such officer was by notification appointed to perform all or any of the functions of a Deputy Commissioner under the Act hereby repealed."Commissioner" includes' any officer appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of laws Orders, 1950.] Government to perform all or any of the functions and exercise all or any of the powers of a Commissioner under this Act."Colony" means any area to which this Act shall be applied by order of the [State] Government and, unless the [State] [Substitued for the word 'Provincial' by the Adaptation of Laws Orders, 1950.] Government otherwise directs any area to which the Government Tenants (Punjab) Act, 1893 (III of 1893), has been applied."Prescribed" means sanctioned by the [State] Government under this Act or under the Act hereby repealed."Improvements" means such improvements as defined in section 4(19) of the Punjab Tenancy Act, 1887 (XVI of 1887), as the tenant is permitted to make under the conditions applicable to his tenancy."Tenant" means any person holding land in a colony as a tenant of [Government] [Substituted for the 'Crown' by the Adaptation of Laws Order, 1950.] and includes the predecessors and successors in interest of a tenant.["Original tenant" means any male, to whom a tenancy is first allotted by the Collector and includes and male transferee of such a tenant and any male nominated by the Collector in accordance with the provisions of section 21 to succeed a female, to whom a tenancy was first allotted.] [Added by Punjab Act 3 of 1920 Section 2.]
