Section 3 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976
3. Definitions.
(1)The expression "land" means land which is not occupied as the site of any building in a town or village and is occupied or let for agricultural purposes or for purposes subservient to agriculture or for pasture, and includes-(a)the sites of buildings and other structures on such land;(b)a share in the profits of an estate or holding;(c)any dues or any fixed percentage of the land revenue payable by an inferior land-owner to a superior land-owner;(d)a right to receive rent;(e)any right to water enjoyed by the owner or occupier of land as such;(f)any right of occupancy; and(g)all trees standing on such land.(2)The expression "Collector" means the Collector of the district in which the mortgaged property or any part thereof is situated, and shall include an Assistant Collector of the 1st grade specially empowered by the State Government to perform the duties of the Collector for the purposes of this Act.(3)The expression "Commissioner" means the Commissioner of the area in which the mortgaged property or any part thereof is situated, and shall include any officer specially empowered by the State Government to perform the duties of a Commissioner for the purposes of this Act by a notification to be published in the Official Gazette.(4)"Prescribed" means prescribed by rules made under this Act.(5)"Mortgagor" or "Mortgagee" respectively shall include the assignee and the representative-in-interest of such 'mortgagor' or 'mortgagee' as the case may be
