Section 3 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
3. Definitions:
- In this Regulation unless there is anything repugnant in the subject or context:(a)"Hyderabad Land Revenue Act" means the Land Revenue Act of His Exalted Highness the Nizam's Dominions (No.VIII of 1317F);(b)"landlord" means a lessor;(c)"Land records" means records maintained under the provisions of, or for the purposes of, this Regulation and the Hyderabad Land Revenue Act;(d)"certified copy" or "certified extract" means a copy or extract, as the case may be certified in the manner prescribed by Section (62 of the Hyderabad Evidence Act); [76 of the Indian Evidence Act, 1872 (Central Act I of 1872)] [Substituted by A.P.A.O., dated 21-3-1957, ];(e)"prescribed" means prescribed by rules made under this Regulation;(f)words and expressions used in this Regulation but not defined therein shall have the meaning assigned to them in the Hyderabad Land Revenue Act. The word "tenant" in this Regulation shall have the meaning assigned in that Act to the expression "Asami Shikmi".
