Section 2 in Assam Adhiars Protection and Regulation Act, 1948
2. Definitions.
- In this Act, unless there is anything epugrnant in the subject or context,-(1)"Adhiar" means a person who under the system generally known, as Adhi (whether Guchiadhi or Guti-adhi), barga, chukti, bhag or chukani cultivates the land or another person on condition of delivering a share or quantity of the produce of such land to that person ;(2)"Agricultural lands" means land used for agricultural purposes;(3)"Agricultural year" means the year commencing on the first day of Baisakh or Bahag ;(4)"Cultivating adhiar" means an adhiar who cultivates land himself or with the members of his family or dependants or hired labourers and does not include a person who lets out his land for cultivation;(5)"Land-lord" means the person directly under whom the adhiar holds the land on condition of delivering a share or quantity of the produce thereof;(6)"Notification" means a notification published in the official Gazette;(7)[ "Personal cultivation" means cultivation by the person himself, or by any member of his family or by his servants or hired labourers on fixed remuneration payable in cash or kind but not in crop share, under personal supervision of the person himself or any member of his family, provided it is accompanied by the bearing of risks of cultivation by the owner and by residence in the village in which the land is situate or in a nearby village within a distance of five miles during the greater part of the agricultural seasons : [Inserted by Assam Adhiats Protection and Regulation (Amendment) Act, 1957 (Assam Act (XI of 1957) and Clause (7) and (8) renumbered as Clauses (8) and (9).]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 is a member of the Military, Naval or Air Force of the Union, or is a student below the age of twenty-five years of any educational institution recognised by the State Government, the land shall be deemed to be under personal cultivation even in the absence of such personal supervision.](8)"Prescribed" means prescribed by rules made under this Act ;(9)"Revenue Officer" means any officer appointed by the [State Government] [Substituted by the A. O. 1950 for 'Provincial Government'.] by name or by virtue of his office to discharge any of the functions of a Revenue Officer under this Act and includes the Deputy Commissioner of the District and the Sub divisional Officer of a Subdivision.
