Section 2 in The Punjab Reclamation of Land Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Preliminary survey" means operations undertaken to ascertain the quality of any land for the purpose of declaring it to be a reclaimable area;(b)"reclamation" means such operations as are considered necessary by the Director to reclaim and cultivate any reclaimable area;(c)"reclaimable area" means such waste lands and the intervening cultivated lands as the State Government may, by notification under section 5, declare to be a reclaimable area;(d)"the Director" means the Director of Agriculture [Haryana] [Adaptation of Laws Order, 1968.];(e)"waste land" means land recorded as Banjar of any kind in revenue records and such Ghairmumkin lands as are reclaimable.
