Section 2 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
2. Definitions.
- In this Act, unless the context otherwise requires-(a)'agricultural year' means the year beginning on the 1st day of July and ending on the 30th day of June next following;(b)'Land Reform Commissioner' means a person appointed by the State Government to perform the functions of a Land Reform Commissioner under this Act;(c)'Jagirdar' means any person recognised as a Jagirdar under any law, rules, regulations, or orders governing Jagirdar in force in any part of the State and includes an Illakedar, a Pawaidar, a Sub-Pawaidar (in direct relation with the Government or otherwise), an Ijaredar, an Ubaridar, a Zamindar, a Muafidar and a Grantee of Jagir-land from a Jagirdar;(d)'Jagir-land' means any land in which or in relation to which any Jagirdar has rights as such in respect of land revenue or any other kind of revenue;(e)'Khudkasht' means any land cultivated personally by a Jagirdar;(f)'land cultivated personally' means land cultivated on one's own account-(i)by one's own labour; or(ii)by the labour of any member of one's family; or(iii)by servants on wages payable in cash or kind (but not in a share of the crops) or by hired labour under one's personal supervision or under supervision of any member of one's family:Provided that in the case of a person who is a widow or a minor or is subject to any physical or mental disability or who is in service as a member of the armed forces of the Union, land shall be deemed to be cultivated personally even without such personal supervision;(g)'prescribed' means prescribed by rules made under this Act;(h)'State' means the [Vindhya Pradesh Region] [Substituted for 'State of Vindhya Pradesh' by M.P.A.L.O., 1956.];(i)[***] [Clause (i) omitted by Act 1 of 1954 Section 2.][(i-i) 'Tahsildar' includes an Additional Tahsildar appointed under Section 4-A and a Naib-Tahsildar whether exercising the powers of a Tahsildar or not] [Inserted by MP Act 37 of 1965, with retrospective effect from commencement of the Act.];(j)'tenant' includes a sub-tenant and a crop sharer [but does not include a person who under any arrangement with a Jagirdar or tenure-holder is entitled to a right merely to a share in produce grown on the land in consideration of such person assisting or participating with the Jagirdar or tenure-holder in the actual performance of agricultural operation] [Inserted by Act 1 of 1954 Section 2.];(k)'village' means any local area recorded as a village in the revenue records of the district in which it is situate;(l)'village rate' means the rate fixed for a particular class of soil in the current settlement and in an area which has not been brought under settlement, the rate fixed by the [Collector] [Substituted for 'Deputy Commissioner' by M.P.A.L.O. (Second) Order, 1956.], after taking into consideration the prevailing rate for similar class of soil in village or surrounding villages.(2)Words and expressions used but not defined in this Act shall have the same meaning as is assigned to them in the Rewa Land Revenue and Tenancy Code, 1935; Ajaigarh State Land Revenue Act No. Ill of 1947; Maihar Raj Kanoon Mai; Kanoon Lagan and Malguzari Riyasat Chhatarpur; Model Land Revenue and Tenancy Code, 1947; Orchha Rajya Jagirdari Vidhan (Act No. IV of 1941); or Panna Land Revenue Manual, as the case may be.
