Section 2 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"certified copy" or "certified extract" means a copy or extract, as the case may be, certified in the manner prescribed by section 76 of the Indian Evidence Act, 1872 (Central Act 1 of 1872);(2)[ "Collector" means the Collector of a district and includes Joint Collector;] [Substituted by Act No.1 of 1989.][(2-a) Commissioner means the Commissioner, Survey, Settlements and Land Records;] [Inserted by Act No.1 of 1989.][(2-aa) "credit agency" means any banking company as defined in the Banking Regulation Act, 1949, the State Bank of India and its subsidiaries, a corresponding new Bank, a Regional Rural Bank, a Co-operative Bank or credit society by whatever name called, Agricultural Development Bank and includes any other agency or individual the main object of which is to lend money;] [Inserted as (2a) by Act 11 of 1980; Renumbered as (2aa) by Act 1 of 1989 and substituted by Act 9 of 1994.](3)"Government" means the State Government;(4)"land" means land which is used or is capable of being used for purposes of agriculture, including horticulture but does not include land used exclusively for non-agricultural purposes;(4a)[ "Mandal Revenue Officer" means the Officer incharge of a Revenue Mandal and includes any officer of the Revenue Department authorised by the Commissioner to perform the functions of the Mandal Revenue Officer under this Act;] [Inserted by Act No.1 of 1989.](5)"notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2014.]; [or the District Gazette] [Inserted by Act No.1 of 1989.] and the word "notified" shall be construed accordingly;(6)"occupant" means a person in actual possession of land, other than a tenant or a usufructuary mortgagee;[(6-a) "Owner" means a person who has permanent and heritable rights of possession on the land which can be alienated and includes the holder of a patta issued to him as a landless poor person.] [Inserted (new) by Act No. 24 of 1989.][(6-b) "title deed and pass book" means the title deed and pass book issued under section 6-A.] [Inserted by Act 11 of 1980, subsequently renumbered as (6-b) in Act 24 of 1989 and further substituted by Act No.9 of 1994.](7)"pattadar" includes every person who holds land directly under the Government under a patta or whose name is registered in the land revenue accounts of the Government as pattadar [XXX] [Omitted 'or as occupant or khatadar' by Act No.24 of 1989.] and who is liable to pay land revenue;(8)"prescribed" means prescribed by rules made under this Act;(9)"record of right" means records prepared and maintained under the provisions, or for the purposes of this Act;(10)"recording authority" means such officer of the Revenue Department not below the rank of a Revenue Inspector as may be notified by the Collector [or the Commissioner] [Inserted by Act No.1 of 1989.] to be the recording authority for the purposes of this Act;[(10-a) "Revenue Divisional Officer" means the Deputy Collector incharge of Revenue Division and includes a Sub-Collector or an Assistant Collector;] [Inserted by Act No.1 of 1989.](11)"tenant" means-(i)a lessee under a tenancy agreement, express or implied; or(ii)a person who is or is deemed to be a tenant under any law for the time being in force;(12)"village" means any local area which is recognised as a village in the revenue accounts of the Government.
