Section 2 in The Chhattisgarh Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agricultural land" means any land in non-urban area used for the purpose of agriculture;(b)"authorised officer" means a Sub-Divisional Officer or any other Assistant Collector or Deputy Collector specially authorised by the Collector in this behalf to exercise the powers of the authorised officer for such area as may be specified;(c)dwelling house" includes a hut;(d)"homestead" means a dwelling house situated on or appurtenant to an agricultural land which is complete in itself and is not shared with any person other than a person belonging to the same family and includes any courtyard, compound, garden, place of worship, family grave-yard, tank, well, privy, latrine, drain and boundary wall annexed to or appertaining to such dwelling house and in actual physical possession of the landless person on the 21st day of May, 2003;(e)"landless person" means a person or any of his family members, who do not hold any land or dwelling house;(f)"family" means wife, son, daughter, any lineal descendant of any son or daughter and a relation by blood or marriage dependent upon such landless person;(g)words and expressions used in this Act but not defined shall have the meaning assigned to them in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) hereinafter referred to as Land Revenue Code).
