Section 2 in Punjab Preservation of Subsoil Water Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"authorised officer" means an officer, authorised by State Government by notification in the Official Gazette;(b)"Collector" shall have the meaning, as has been assigned to it in the Punjab Land Revenue Act, 1887, and includes any other officer, as may be appointed under this Act by the State Government by notification in the Official Gazette to exercise the powers of Collector;(c)"farmer" means any person, cultivating land either as an owner or as tenant or as a share cropper for the purpose of agriculture, horticulture, agro forestry and the like;(d)"notified date" means the date as notified under sub-sections (1) and (2) of section 3; and(e)"State Government" means the Government of the State of Punjab.
