Section 2 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"agricultural year" means the year commencing on the first day of April;(b)"consolidation of holdings" means the amalgamation and where necessary redistribution of holdings or portions of holdings in any village or taluka, or any part thereof so as to reduce the number of plots in holdings;(c)"Consolidation Officer" means an officer appointed as such under section 15 by the Government and includes any person authorised by the Government to perform all or any of the functions of the Consolidation Officer under this Act;(d)"Co-operative Society" means a co-operative society registered or deemed to be registered under [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952(Act XVI of 1952)] [Repealed by A.P. Act 7 of 1964.];(e)"Fragment" means a plot of land of less extent than the appropriate standard area determined under this Act:Provided that no plot of land shall be deemed to be a fragment by reason of any diminution in its area by diluvium;(f)"land" means agricultural land whether alienated or unalienated;(g)"local area" means any area notified as such in the Official Gazette under section 3;(h)"owner" means a person who has permanent and heritable rights of possession of land, and when unalienated land has been mortgaged, owner means the mortgagor;(i)"prescribed" means prescribed by rules made under this Act;(j)"standard area" in respect of any class of land means the area which the Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular local area, and includes a standadd area revised under the said section;(k)"village committee" means the Village Committee constituted under section 42;(l)Words and expressions used in this Act but not defined therein shall have the meaning assigned to them in [the Telangana Land Revenue Act, 1317 F.Act VIII of 1317 F.)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated. 01.06.2016.] or [the Telangana Tenancy and Agricultural Lands Act, 1950(Act XXI of 1950)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated. 01.06.2016.] .
