Section 2 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
2. Definitions.
- In this Act, unless the subject or context otherwise requires,-(1)"Biswedar" has the meaning assigned to it by clause (5) of Section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).(2)"estate" means land, or right, title or interest in land, held by a Biswedar or a Zamindar;(3)"land" means every class or category of land forming part of an estate and includes,-(a)benefits to arise out of such land,(b)things attached to the earth or permanently fastened to anything attached to the earth,(c)sites of villages or towns,(d)beds of tanks, ponds, embankments, rivers and water channels, and(e)surface of hills;(4)"settled" has the meaning assigned to it by clause (n) of Section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act 6 of 1952);(5)"Zamindar" has the meaning assigned to it by clause (46) of Section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and includes a malik (landowner) in the Gang Canal area;(6)words and expressions defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) but not defined in this Act shall, wherever used herein, be construed to have the meanings assigned to them by those Acts; and(7)words and expression used to denote the person in procession of any right, title or interest shall be deemed to include the predecessors and successors in right, title or interest of such person.
